TAPAN MAJHI 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 C.T. Case No. 155 of 2020, arising out of Karanjia P.S. Case No.262 of 2020 pending in the file of learned Presiding Officer, Special Court under POCSO Act, Baripada for commission of offences punishable under Ss. 376(2)(n)/ 506 of the IPC r/w Sec. 6 of the POCSO Act, on the allegation of committing rape and aggravated penetrative sexual assault upon her by threatening.

(3.) Heard, Mr. J. Sahoo, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the present matter and perused the record.