DASARATHA BAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an appeal under Sec. 14-A of S.C. and S.T. (PoA) Act, 1989 in connection with Special G.R. Case No.14 of 2023 arising out of Kantanbanji P.S. Case No.50 of 2023 pending in the Court of learned Addl. Sessions Judge -cum- Special Judge under POCSO Act, Balangir for offences punishable under Sec. 363/366/376(2)(n)/294/506 of the Indian Penal Code, Sec. 6 of the POCSO Act read with Sec. 3(1)(r)(s)/3(2)(v)(va) of the S.C. and S.T. (PoA) Act.

(2.) The appellant moved an application for bail before the Court of learned Addl. Sessions Judge - cum- Special Judge under POCSO Act, Balangir, which was rejected on 8/5/2023.

(3.) Considering the submission made by the learned counsel for the appellant that the appellant is in judicial custody since 18/2/2023 and he has been charge sheeted under Sec. 363/366/376(2)(n) /294/506 of the Indian Penal Code, Sec. 6 of the POCSO Act read with Sec. 3(1)(r)(s)/3(2)(v)(va) of the S.C. and S.T. (PoA) Act and after going through the 164 Cr.P.C. statement of the victim and other materials available on record and on hearing learned counsel for the State, I am inclined to release him on bail.