RAJAT MALLIK 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 C.T. Case No.1278 of 2023, pending on the file of the learned ADJ-cum-Special Judge (POCSO), Jharsuguda, arising out of Lakhanpur P.S. Case No.168 of 2023, for alleged commission of offences under Sec. 395 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ-cum-P.O., Special Court, POCSO, Jharsuguda by order dtd. 5/8/2023 in the aforementioned case, the present BLAPL has been filed.