SUBASH NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is a bail application U/S.483 of the BNSS by the petitioner for grant of bail in connection with Chauliaganj PS Case No. 436 of 2025 corresponding to Spl. GR Case No.130 of 2025 pending in the Court of learned Addl. District & Sessions Judge-cum-Special Court under POCSO Act, Cuttack for commission of offences punishable U/Ss. 64(1)/351(3) of BNS r/w Sec.4 of POCSO Act, on the main allegation of committing rape and penetrative sexual assault upon the victim.

(2.) Heard Mr. Rakesh Kumar Routray, learned counsel for the petitioner and Mr. C. Mohanty, learned Addl. Public Prosecutor in the matter and perused the record including the written instruction as produced.

(3.) The petitioner in addition to other grounds has taken the plea for grant of bail to him for his detention in custody beyond twenty four hours. On the last date, this Court by taking into consideration the submission as advanced for the petitioner has sought for instruction from the concerned IO regarding detention of the petitioner beyond twenty four hours in custody through learned Addl. Public Prosecutor who in course of the day has produced the written instruction, wherein the IO has stated that the case was registered on the basis of the report submitted by the complainant on 17/8/2025 and the petitioner was issued with a notice U/S.179 of BNSS only on 19/8/2025 asking the petitioner to appear before Chauliaganj Police Station on 20/8/2025 at 11.00AM, but surprisingly, the petitioner was medically examined on 18/8/2025 which is evident from the certified copy of the requisition issued by the IO together with the medical examination report of the petitioner furnished by concerned doctor who had prepared such report on 19/8/2025 at about 10.30AM. The aforesaid documents as produced would unambiguously go to show that the petitioner was with the IO since 18/8/2025, but he was only forwarded to the Court on 20/8/2025 and thereby, the petitioner was found to have been detained by the IO beyond twenty four hours.