CHANDRA KANTA BADMIRI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Badmal P.S. Case No.03 of 2023, corresponding to C.T. (Spl.) Case No.03 of 2023 pending in the Court of learned Addl. District and Sessions Judge-cum-Special Judge (POCSO) Act, Jharsuguda for commission of offences punishable under Ss. 363/366/376(2)(n) of the IPC r/w Sec. 6 of the POCSO Act, on the allegation of kidnapping the victim and committing rape and aggravated penetrative sexual assault upon the victim.

(3.) Mr. B.P. Das, learned counsel for the petitioner by filing the certified copy of charge sheet together with the statement of the victim submits that although the petitioner has been charge sheeted for the aforesaid offences, but he is innocent of the offences and he has not committed any crime. It is further submitted by him that the petitioner having already detained in custody since 4/2/2023 with submission of charge sheet in the meanwhile may kindly be granted bail. The certified copy of charge sheet together with the statement of the victim be kept on record.