P. DEVA REDDY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioner for his alleged involvement in the offences U/s.363/376(2)(n)/376(3) of IPC and Sec. -6 of POCSO Act in connection with G.R Case No.48 2023 arising out of Golanthara P.S Case No. 168 of 2023 pending in the court of learned Addl. District and Sessions Judge-Cum-Special Court, under POCSO Act, Berhampur.

(3.) Perusal of the FIR reveals that on 23/3/2023 the Petitioner kidnapped the minor daughter of the Informant from the village. On search the Informant could not trace her daughter.