ANIL SABAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Gudari P.S. Case No. 02 of 2022 corresponding to G.R. Case No. 31 of 2022, in the Court of the learned S.D.J.M., Gunupur, where charge sheet dtd. 6/9/2023 has been submitted against the petitioner for commission of offences punishable under Sec. 363,366,376(2)(n), 376(3) of the IPC, read with Sec. 6 of the POCSO Act, 2012.

(2.) The prayer for bail of the petitioner has been rejected on 3/1/2024 by the learned Additional Sessions Judge-cum- P.O., Special Court under POCSO Act, Rayagada.

(3.) Mr. H. B. Dash, learned counsel for the petitioner submits that perusal of the record would reveal that the petitioner and victim were in love and as her family members did not support their relationship, the victim has voluntarily eloped with the petitioner, but after she went back to her house, she has made false allegations about the use of force by the petitioner.