RAJA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with C.T. Spl. (POCSO) Case No.40 of 2023 arising out of Brahmabarada P.S. Case No.13 of 2023 pending in the file of learned Assistant District and Sessions Judge-Cum-Special Court under POCSO Act, Jajpur, for commission of offences punishable under Ss. 363/366/376(2)(n) of IPC and Sec. 4(2)/6 of the POCSO Act, on the main allegation of kidnapping the victim and committing rape and aggravated penetrative sexual assault upon her.

(3.) Heard, Mr. C.R. Satapathy, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC and in the matter and perused the record. None appears for the informant and victim despite being informed.