SAUBHAGYA SATAPATHY 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 arising out of Madhupatana P.S. Case No.135 of 2023 corresponding to S.T. Case No.154 of 2023 pending in the Court of learned 2nd Addl. Sessions Judge, Cuttack for commission of offences punishable under Ss. 450/376(2)(n) of IPC on the allegation of committing rape upon the victim by trespassing into his room.

(3.) Heard Mr.S.C.Mohapatra, learned Senior Counsel appearing along with Mr.S.Mohapatra, learned counsel for the petitioner and Mr.S.N.Nayak, learned ASC in the matter and perused the record.