KALANDI MALIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Learned counsel Mr. P.K. Behera has filed vakalatnama on behalf of the informant. The same is taken on record. Name of Mr. P.K. Behera be indicated in the brief, in the cause list as well as in the web portal of this Court.

(3.) The petitioner is an accused in connection with G.R. Case No.31 of 2023, pending in the Court of the learned Additional District and Sessions Judge-cum-Special Judge (POCSO), Kendrapara, arising out of Rajkanika P.S. Case No.209 of 2023, for commission of alleged offences under Ss. 323/376(2)(1)/376(AB) of IPC read with Sec. 6 of POCSO Act. 3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ-cum-Special Judge (POCSO), Kendrapara by order dtd. 1/5/2023 in the aforementioned case, the present BLAPL has been filed.