PANCHANANA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 Cr.P.C. has been filed in connection with Rambha P.S. Case No.739 of 2023 corresponding to G.R. Case No. 1952 of 2023, pending in the file of the learned J.M.F.C., Khallikote under Ss. 376(2)(n), 341, 342, 452, 323, 500, 506 of IPC.

(2.) The prayer for bail of the petitioner had been rejected vide order dtd. 20/12/2023 passed by the learned Addl. Sessions Judge, Khallikote in Bail Application No.533 of 2023.

(3.) Ms.B.L.Bal, learned counsel for the petitioner submits that the petitioner is in custody since 27/10/2023 and it is a case of consent as the petitioner and victim were known to each other, but false allegations have been made against the petitioner by the victim.