MURALI SAHU 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 Special POCSO No. 36 of 2023, pending before the Court of the learned Additional District and Sessions Judge-cum-Special Court under POCSO Act, Angul arising out of Barrage P.S. Case No. 129 of 2023 for alleged commission of offences under Ss. 363/366/376(3)/376-(DA) and 109 of the IPC, r/w Sec. 6/4(2) and 17 of POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned A.D.J.-cum-Special Court, under POCSO Act, Angul, by order dtd. 15/5/2023 in the aforementioned case, the present BLAPL has been filed.