KHETRABASI MALLIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second successive bail application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Badachana P.S. Case No. 115 of 2018 corresponding to C.T. Special (POCSO) Case No. 60 of 2018 pending in the Court of learned Addl. Adhoc Special (POCSO) Judge, Jajpur for commission of offence punishable under Ss. 363, 376(2)(ii) of the IPC and read with Sec. 6 of the POCSO Act.

(2.) Mr. P.C. Setpada, learned counsel has appeared on behalf of the informant-opposite party no.2 and has filed an affidavit stating that the petitioner is in custody since 7/6/2018 and in the meanwhile, the matter has been amicably settled among them and they are living peacefully in a friendly atmosphere and she has no objection if the petitioner is released on bail.

(3.) Mr. R.K. Routray, learned counsel for the petitioner has stated that the opposite party no.2 and some other family members have been examined in the trial. He is directed to file the copies of their depositions before the next date for perusal of this Court.