SURYAKANTA BALIARSINGH 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 T.R. Case No.59 of 2023, pending on the file of the learned Additional Sessions Judge (POCSO), Bhubaneswar, arising out of Tangi P.S. Case No.143 of 2023, for alleged commission of offences under Ss. 292(A)/354(A)/354(C)/376(2)(n)/376(3)/294/323/34 of IPC read with Sec. 6 of POCSO Act and Sec. 66-E/67/67(b) of I.T. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge (POCSO)-cum-Addl. Sessions Judge, Bhubaneswar, by order dtd. 16/2/2023 in the aforementioned case, the present BLAPL has been filed.