JAGABANDHU GOUDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mishra, learned advocate appears on behalf of appellant. He submits, his client is aggrieved by order dtd. 18/8/2023 of the Special Court rejecting his application for bail. Charge sheet has been filed on investigation made and the case awaits trial. There is no reason why his client should continue to be kept in custody. On query from Court he submits, his client was taken into custody on 4/6/2023. As such, he has been in custody for more than seven months.

(2.) Mr. Tripathy, learned advocate, Additional Standing Counsel appears on behalf of State. Mr. Jena, learned advocate appears on behalf of respondent no.2, the victim.

(3.) It appears from impugned order, the case was registered under Sec. 417/376(2)(n)/506 of Indian Penal Code, 1860 read with Sec. 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. On query from Court, there is ad-idem at the Bar that impugned order is a final order and appeal is maintainable under Sec. 14-A under the Act of 1989. Court notices that offence registered under Sec. 506 IPC is a scheduled offence and clause (v) under sub-sec. (2) in Sec. 3 makes the offences allegedly committed by appellant, subject to punishment and imprisonment under the Act.