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Judgment
12 paragraphs · 253 wordsV. Narasingh, J
The victim has joined through VC being facilitated by a lady Home guard-Rebati Kalo, Sargipali Outpost under Lephripada, Sundargarh. On being asked, the victim submits that she objects the bail application being granted to the petitioner.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is an accused in connection with Spl. G.R. Case No.179 of 2022, pending before the Court of the learned A.D.J.-cum-P.O. Special Court, under POCSO Act, Sundargarh, arising out of Lephripada P.S. Case No.176 of 2022, for alleged commission of offences under Sections 366/376(1)/506 of IPC read with Section 4 of POCSO Act and read with Section 3(2)/3(2)(v)/3(2)(va) of S.C. & S.T. (PoA) Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned A.D.J.-cum-P.O. Special Court, under POCSO Act, Sundargarh, by order dated 24.12.2022 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the petitioner is in custody since 03.10.2022 and as charge sheet has been filed on 29.11.2022, he may be released on bail.
Learned counsel for the State opposes the prayer for bail.
Perused the 164 Cr.P.C. statement of the victim.
Considering the same, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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