BHAGABAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Jodapadar P.S. Case No.54 of 2022 corresponding to Spcl. G.R. Case No. 20 of 2022 pending in the Court of learned ADJ-cum-Special Court POCSO Act, Puri for commission of offences punishable under Ss. 341/354/354B/ 506/294/34 of IPC and Ss. 6/8 POCSO Act, on the allegation of committing rape and aggravated penetrative sexual assault upon the victim.

(3.) Heard, Mr.D.Das, learned counsel for the Petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record. Mr. D.Das, learned counsel for the Petitioner after advancing argument at a length makes an alternative prayer to grant interim bail to the Petitioner by taking into consideration the custody of the Petitioner for more than one year, to which learned ASC does not raise any objection.