SIPUN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This The Petitioner is an accused in connection with Special G.R. Case No.18 of 2016, pending in the Court of learned Ad hoc Addl. District and Sessions Judge, FTSC (POCSO), Jagatsinghpur, arising out of Tirtol P.S. Case No.252 of 2016, for alleged commission of offence under Ss. 376(2)(i)/376(D)/506/34 IPC and Sec. 6 of the POCSO Act and Sec. 5/6 of the Odisha Prevention of Witch Hunting Act.

(3.) It is submitted by the learned Counsel that the Petitioner was directed to be released on interim bail by order dtd. 17/8/2023 for a period of four weeks from the date of release.