DILLIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. G. Das, learned counsel for the petitioner and Ms. S. Mishra, learned Addl. Standing Counsel for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Banpur P.S. Case No. 106 of 2023 corresponding to T.R. Case No. 420 of 2023 pending in the Court of the learned Special Judge (POCSO) -cum- Addl. Sessions Judge, Bhubaneswar (Circuit Court at Banpur) registered for commission of offence punishable under Ss. 363, 376(2)(n) of IPC read with Sec. 6 of POCSO Act.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 8/1/2024 by the learned Special Judge (POCSO) - cum- Addl. Sessions Judge, Bhubaneswar. Perusal of the order reveals that four witnesses have been examined including the informant and vital witnesses like the victim are to be examined for which if the petitioner is released on bail, there are chances of his absconding and influencing the witnesses especially the minor victim