HEMANTA KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Special G.R. Case No.87 of 2023, pending before the Court of the learned Addl. Dist. and Sessions Judge-Cum-Special Court under POCSO Act, Berhampur, arising out of RAMBHA P.S. CASE NO.339 OF 2023, for alleged commission of offences under Ss. -354-C/34 of IPC and Sec. 66(E) ,67 (B) of IT Act, 2000 and Sec. 12 of the POCSO Act.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.