SIDHANT PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Special Case No. 415 of 2022 arising out of Pandapada P.S. Case No. 155 of 2022 pending in the file of learned Addl. District and Sessions Judge,-cum-Special Judge (under POCSO Act), Keonjhar for commission of offences punishable under Ss. 366-A, 376(2)(n), 376(3), 341, 294, 323/ 34 of the IPC read with Sec. 6 of POCSO Act, on the main allegation of kidnapping the victim and committing rape and aggravated penetrative sexual assault upon her.

(3.) In the course of hearing of the bail application, Mr. D.Sethi, learned counsel for the petitioner submits that the petitioner had married with the victim, but when there was dissensions between the petitioner and the victim, she has falsely foisted the case by alleging dowry torture and sexual exploitation upon her and the petitioner having detained in custody since long, may kindly be granted bail.