RAMESWAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Korei P.S. Case No. 78 of 2023 corresponding to C.T. Spl. (POCSO) Case No. 34 of 2023 pending in the Court of learned Additional Sessions Judge-cum-Special Court under POCSO Act, Jajpur, Dist-Jajpur for commission of offences punishable Under Ss. 376(3) of IPC read with Sec. 4(2)/6 of the POCSO Act, on the allegation of committing rape and penetrative sexual assault upon the victim.

(3.) Heard Mr.A.Mishra, learned counsel for the Petitioner, Mr. S.P. Mishra, learned counsel for the Informant and Mrs. S.R. Sahoo, learned ASC in the matter of the present bail application and perused the record. At the outset, Mr. A.Mishra, learned counsel for the Petitioner by filing the certified copies of deposition of PW Nos. 2 to 4 in C.T. Special POCSO Case No. 34 of 2023 submits that although the victim has been examined in this case, but she has not supported the prosecution allegation. The copies of deposition be kept on record.