LITU ROUT Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail in connection with Spl. G.R. Case No.177 of 2022, arising out of Madhupatana P.S. Case No.354 of 2022, pending in the Court of learned Adhoc Addl. District and Sessions Judge-cum-FTSC-2, Cuttack for alleged commission of offence punishable under Ss. 457, 354-A(i)(iv), 354-D/509 of IPC and under Sec. 12 of POCSO Act.