LAXMAN SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second journey of the petitioner to this Court praying for bail in Special G.R. Case No. 68/328 of 2018-20 pending in the Court of learned Additional Sessions Judge (FTSC), Sambalpur which arises out of Jujumura P.S. Case No. 158 of 2018 for commission of offences punishable under Ss. 376 DA/ 354/ 294 of IPC and Sec. 6 of the POCSO Act, 2012 and under Sec. 3 (2) (v) of SC/ ST (PoA) Act.

(2.) Issue notice to the Respondents.

(3.) Notice on behalf of respondent no.1 is accepted by Mr. D. Biswal, learned Additional Standing Counsel. Requisites for issuance of notice on respondent no.2 by Registered Post with A.D shall be filed by 17/4/2023. The notice shall be made returnable within three weeks.