SURESH DAS Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Spl. G.R. Case No.107 of 2023(N), pending before the Court of the learned Additional Sessions Judge-cum-Special Court under POCSO Act, Cuttack, arising out of Cuttack Sadar P.S. Case No.356 of 2023, for commission of the alleged offence under Sec. 363/376(2)(n) of IPC and 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-Spl. Court under POCSO Act, Cuttack by order dtd. 18/7/2023 in the aforementioned case, the present BLAPL has been filed.