SK MUSTAK BUX Vs. STATE OF ORISSA

JUDGEMENT

(1.) "Pita swarga Pita dharma Pita hi Paramang Tapo Pitori pritima pannay Priyantay sarva devata" (Father is compared to heaven & religion. He is placed at a higher pedestal than all the Gods combined together. Pleasing one's father means pleasing all the Gods.)

(2.) After having become unsuccessful in his attempt to get bail, the petitioner who is an accused in G.R. Case No. 79 of 2014 pending in the Court of the learned Special Judge -cumSessions Judge, Cuttack and charge sheeted under sections 354-A, 376(2)(f) of Indian Penal Code and section 6 of the Protection of Children from Sexual offences Act, 2012 (hereafter "POCSO Act") has knocked the doors of this Court craving for bail.

(3.) The criminal investigative machinery was set into motion by lodging of the First Information Report by one Jarina Bibi, wife of the petitioner on 20.10.2014 before Inspector in-charge, Jagatpur Police Station in relation to commission of cognizable offences by the petitioner against her minor daughter "T" (hereafter "the victim").