PRASANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with Spl. POCSO Case No.51 of 2023 pending in the Court of learned Additional District and Sessions Judge-cum-Special Court under POCSO Act, Angul, arising out of Bagdia P.S. Case No.82 of 2023 for commission of offence alleged under Ss. 363/366/376(2)(n) of IPC read with Sec. 6(1) of the POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned A.D.J.-cum-Special Court under POCSO Act, Angul by order dtd. 7/9/2023 in the aforementioned case, the present BLAPL has been filed.