B.SRINIVAS REDDY 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 G.R. Case No.20 of 2019, pending on the file of learned Additional District Judge-cum-Special Court under POCSO Act, Berhampur, arising out of Purushottampur P.S. Case No.50 of 2019, for alleged commission of offences under Ss. 363/366/376(2)(n)/506/34 of IPC read with Sec. 6 of POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ-cum-Special Court under POCSO Act, Berhampur, by order dtd. 5/9/2023 in the aforementioned case, the present BLAPL has been filed.