LAWS(ORI)-2024-5-72

TAPAS KUMAR BARIK Vs. STATE OF ODISHA

Decided On May 07, 2024
Tapas Kumar Barik Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in this Court in connection with Soro P.S. Case No. 495 of 2023 corresponding to Special Case No. 249 of 2023 where the petitioner is facing trial in the court of the learned Special Judge, POCSO Balasore for commission of offences under Ss. 363, 366, 376 (2) (n) of IPC read with Sec. 6 of the POCSO Act.

(2.) BLAPL No. 12822 of 2023 filed by the petitioner earlier was rejected on 15/11/2023 granting him liberty to move for bail afresh before the learned court below. After recording of statements of P.Ws.1 to 8 which includes P.W.2 the informant and P.W.3 the victim, the petitioner had moved the learned court below for bail and his prayer for bail has been rejected on 13/2/2024 by the learned trial court.

(3.) Perused the depositions of P.Ws.2 and 3.