ANIL MAKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.376(2)(n)/376-D/342/323/506/ 120-B, I.P.C.

(2.) Heard Mr. B.K. Ragada, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted that the Petitioner is inside custody since 26/12/2019 and in the meantime, 15 witnesses have already been examined including the victim. It is further submitted that as per cross-examination of the victim, she is habituated in lodging false case against different persons and so far as the present Petitioner is concerned, the allegations against him are with less severity.