RAJU SHARMA 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 G.R. Case No.86 of 2023 arising out of Titilagarh G.R.P.S. Case No.13 of 2023 pending in the file of learned J.M.F.C., Kantabanji, for commission of offences punishable under Ss. 363/366/34 of IPC read with Sec. 9/10 of Prohibition of Child Marriage Act, on the allegation of kidnapping the minor victim by way of purchasing from her step father and got her married with co-accused Ganesh Sharma.

(3.) Petitioner being represented by the learned counsel Mr. P.K. Nayak, prays to grant him bail. On the other hand, Mr. S.S. Pradhan, learned AGA, however, strongly opposes the bail application of the petitioner.