SUNIL NAIK 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 in connection with G.R. Case No. 225 of 2023 arising out of Talcher Case No. 123 of 2023 pending in the file of learned SDJM, Talcher for commission of offences punishable Under Ss. 420/294/354-A/354-C/506/509/376(1) of IPC r/w Ss. - 66-E and 67 of IT Act, on the main allegation of sexually exploiting the victim by taking her nude photographs and forcing her to keep physical relationship with him by way of threatening to get the nude photographs viraled.

(3.) In the course of hearing of the bail application, Ms. A. Hota, learned counsel for the Petitioner submits that all the allegations leveled against the Petitioner are false and baseless, rather the Petitioner has been falsely implicated in this case and there is nothing on record to implicate the present Petitioner. It is further submitted that initially the FIR was registered against the Petitioner for other offences, but not for offence U/S. 376 of IPC, and later on the Petitioner was charge-sheeted for such offences and the Petitioner is in jail custody since 1/3/2023. On these grounds, learned counsel for the Petitioner prays to grant him bail.