PRAMOD BHOI Vs. STATE OF ODISHA

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.30 of 2022, pending before the Court of the learned Adhoc Addl. Dist. Judge(FTSC), Sambalpur, arising out of Rengali P.S. Case No.97 of 2022 for alleged commission of offences under Sec. 376(2)(n) read with 6 POCSO Act.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.