KARTIK MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) The Petitioner being in custody in connection with Koksara P.S. Case No.197 of 2020 corresponding to C.T. Case No.281/62(A) of 2020 pending in the court of learned Additional Sessions Judge-cum-Special Court under POCSO Act, Bhawanipatna, for the offences under Ss. 147/451/506/305/149 of IPC read with Sect.12 POCSO Act has filed this application for release on bail.