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Judgment
B. P. Routray, J
Heard Mr. A.K. Budhia, learned counsel for the Appellant as well as Mr. K.K. Das, learned A.S.C. for the State-Respondent No.1.
This is an appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are under Secs.376-D/506, I.P.C and Sec.3(2)(v) of the S.C. & S.T. (POA) Act.
Having heard both the parties and upon perusal of the evidence of the victim (P.W.1), I am not inclined to release the Appellant on bail. Accordingly, the prayer for bail is rejected.
The CRLA is dismissed.
However, as prayed for by learned counsel for the Appellant, learned trial court is directed to take expeditious steps for early completion of the trial.
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