CHEPAN MUKHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, learned counsel for the State and learned counsel for the Informant.

(2.) The Petitioner is an accused in Special Case No.56 of 2022 pending before the Court of learned Additional District and Sessions Judge-cum-Special Judge, Keonjhar, arising out of Keonjhar Town P.S. Case No.185 of 2022, for commission of alleged offences under Ss. 363/370/370-A(1)(2)(5)/ 372/376(3)/323/506/34 IPC and Sec. 6 of the POCSO Act.

(3.) Being aggrieved by the rejection of her application for bail U/s.439 Cr.P.C. by the learned Adhoc Addl. District and Sessions Judge (FTSC), Keonjhar I/c by order dtd. 19/4/2023 in the aforementioned case, the present BLAPL has been filed.