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Judgment
12 paragraphs · 260 wordsV. Narasingh, J
Learned counsel for the State, on instruction, submits that the notice has been served on the victim/informant on 20.02.2023. In spite of service of notice, no one appears on behalf of the victim/informant, when the matter is called.
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in T.R. Case No.196 of 2020 pending on the file of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Nabarangpur, arising out of Dabugam P.S. Case No.46 of 2019 for commission of the offence under Sections 363/366/376(2)(n)/376(3) IPC and Section 6 of the POCSO Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. District & Sessions Judge-cum-Special Court under POCSO Act, Nabarangpur, by order dated 23.12.2022 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the Petitioner is in custody since 27.10.2022 and charge sheet has been filed on 17.09.2022 showing him as absconder. Hence, he may be released on bail.
Learned counsel for the State opposes the prayer for bail.
Perused the statement of the victim recorded under Section 164 Cr.P.C.
Considering the tenor thereof and filing of the charge sheet, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned court in seisin over the matter.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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