RAJESH KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Ranpur P.S. Case No.179 of 2022 arising out of T.R. Case No.166 of 2022 pending in the file of learned Additional Sessions Judge-cum-Special Court under POCSO Act, Nayagarh, being charge-sheeted for commission of offence punishable under Ss. 376(3)/376(2)(f) of IPC read with Sec. 6 of POCSO Act and Sec. 66-E/67-A of IT Act, on the main allegation of committing rape and aggravated penetrative sexual assault upon the victim by blackmailing her to expose her nude photographs.

(3.) In the course of hearing of the bail application, Mr. A. Tripathy, learned counsel for the petitioner by placing the facts of the case, prays to grant interim bail to the petitioner for a period of two months by taking into consideration the long custody of the petitioner and examination of the witnesses including the victim, while not pressing the regular bail application of the petitioner, but Mrs. S.R. Sahoo, learned ASC, however, strongly opposes such prayer of the petitioner.