PINTU MAHALIK 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 Chandbali P.S. Case No.274 of 2019 corresponding to Special (POCSO) Case No.96 of 2019, pending in the court of the learned Special Judge (FTSC), Bhadrak, registered for the alleged commission of offences under Ss. 341/323/379/506/376(D)/354(D)/34 of IPC and Sec.3(1)(r),3(1)(w)(i), 3(1)(w)(ii),3(2)(v),(2)(va) of SC and ST (P.A.) Act r/w Sec. 6 of POCSO Act, has filed this petition for his release on bail.