SUSHANTA BAGH Vs. STATE OF ODISHA

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.26 of 2022, pending on the file of the learned Additional Sessions Judge-cum-Special Court (under POCSO Act), Jeypore arising out of Kakiriguma P.S. Case No.123 of 2021, for alleged commission of offences under Ss. 363/366/376(2)(n)/506 of IPC read with Sec. 6 of the POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned P.O., Special Court under POCSO Act, Jeypore, by order dtd. 6/5/2023 in the aforementioned case, the present BLAPL has been filed