LAWS(ORI)-2023-8-91

HARIHAR BISOI Vs. STATE OF ODISHA

Decided On August 25, 2023
Harihar Bisoi Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) The petitioner is an accused in connection with T.R. Case No.19 of 2023, pending in the Court of learned Additional District and Sessions Judge-cum-Special Court under POCSO Act, Nabarangpur, arising out of Dabugaon P.S. Case No.84 of 2023, for alleged commission of offences under Ss. 341/376(3) of IPC read with Sec. 4 of POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional District and Sessions Judge-cum-Special Court under POCSO Act, Nabarangpur, by order dtd. 21/6/2023 in the aforementioned case, the present BLAPL has been filed.