SIDHANT PATRA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is the second bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Pandapada P.S. Case No.155 of 2022 corresponding to Special Case No.415 of 2022 pending in the file of learned Addl. District and Sessions Judge-cum-Spl. Judge under POCSO Act, Keonjhar, for commission of offences punishable U/Ss.363/ 366/ 341/ 323/ 376(2)(n)/ 376(3)/ 294 of IPC read with Sec. 6 of POCSO Act, on the allegation of kidnapping the victim and committing rape and aggravated penetrative sexual assault by keeping her in confinement.

(3.) Heard, Mr. Digambar Sethi, learned counsel for the petitioner and Mr. T.K. Praharaj, learned SC in the present matter and perused the record.