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Judgment
Savitri Ratho, J
This is the application under Section 439 of the Cr.P.C. has been filed in connection with Odagaon P.S. case No. 214 of 2023 corresponding to G.R. Case No. 94 of 2023 pending before the Court of the learned Additional Sessions Judge-cum- Special Court under POCSO Act, Nayagarh, registered under Section 452, 294, 354, 354-A, 354-B, 354-D, 509 & 506 of the IPC, read with Section 3(1)(r), 3(1)(s) & 3(2)(va) of the SC & ST (Prevention of Atrocities) Act.
After arguing for some time, Mr. Biswajit Sahoo, learned counsel for the petitioner prays for an adjournment. In view of the allegation against the petitioner, I am not inclined to adjourn the matter or release the petitioner on bail.
The BLAPL is dismissed.
It is open to the petitioner to move the learned Court for bail afresh as it is stated that the charge sheet has been filed in the meanwhile.
Urgent certified copy of this order be granted on proper application.
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