JIRI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with G.R. Special Case No.3 of 2024, corresponding to Malkangiri P.S. Case No.52 of 2024, pending in the Court of the learned Addl. Sessions Judge-cum-Special Judge, Malkangiri for alleged of offence under Ss. 506, 376(2n) of I.P.C. read with Sec. 6 POCSO Act.