BABUNA @ BABULA @ HRUDANANDA JAYASINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Soura Ch. Mohapatra, learned counsel for the petitioner and Mr. Chita Ranjan Swain, learned counsel for the State.

(2.) This is an application under section 439 Cr.P.C. in connection with T.R. Case No. 2013 of 2017 arising out of Khurda P.S. Case No. 198 of 2017 pending in the Court of learned Addl. Sessions Judge, Bhubaneswar for alleged commission of offences punishable under sections 376(2)(f)(n)/376-D/312 of the Indian Penal Code, section 6 of the POCSO Act and section 67-A of the Information Technology Act, 2000.

(3.) The petitioner moved an application for bail before BLAPL No. 5003 of 2017the Court of learned 1st Addl. Sessions Judge, Khurda which was rejected on 27.06.2017.