AKASH BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In view of the submission as advanced for the petitioner, the IA No.1353 of 2025 stands disposed of as not pressed. CRLREV NO.582 OF 2025

(2.) This criminal revision U/S.102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short, "the Act") is directed against the impugned order dtd. 4/8/2025 passed by the learned PO, Children's Court-cum-Court of Addl. Sessions Judge, Angul in Cri. App. No.02 of 2025 confirming the order dtd. 21/7/2025 passed by the learned JJB, Angul, in JD No.62 of 2025 arising out of Angul PS Case No.458 of 2025 refusing to grant bail to the revision-petitioner, who is Child-In-Conflict With Law (CICL) for commission of offence punishable U/Ss.137(2)/ 142/ 96/ 62(2)(m)/ 65(1)/3(5) of BNS r/w Sec.4(2)/ 6(1)/ 17 of POCSO Act, on the main allegation of kidnapping the victim and committing rape and aggravated penetrative sexual assault upon her.

(3.) Heard, Mr. Smuti Ranjan Rout, learned counsel for the revision-petitioner; Ms. Sasmita Nanda, learned counsel for the informant and Mr. A. Pradhan, learned Addl. PP in the matter and perused the record.