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Judgment
8 paragraphs · 290 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner in connection with Korei P.S. Case No. 301 of 2021 corresponding to C.T. Special (POCSO) Case No. 17 of 2022 pending in the Court of the learned Addl. District and Sessions Judge -cum- Special Court under POCSO Act, Jajpur registered for commission of offences punishable under Sections 363, 366, 376(2)(n), 376(3) of IPC read with Section 4(2), 6 of POCSO Act.
Mr. A. Pattanaik, learned counsel for the petitioner draws my attention to the deposition of the victim who has been examined as P.W.2 in the trial where she has stated in paragraph 17 of the cross-examination that she was above 18 when she eloped with the accused and that her mother has entered the wrong date of birth by reducing it during her school admission.
Issue notice to the opp. parties. Notice on behalf of the opp. party no.1 is accepted by Mr. S.S. Pradhan, learned Addl. Govt. Advocate for the State.
Requisites for issuance of notice to the opposite party no.2 through Registered Post with A.D shall be filed by 16.10.2023. The notice shall be made returnable within four weeks.
List this case on 28.11.2023.
Learned counsel for the appellant shall also serve an extra copy of the brief on Mr. S.S. Pradhan, learned Addl. Govt. Advocate by 16.10.2023, for service of notice on opposite party no.2 through the concerned I.O./I.I.C, who shall also inform the opposite party no.2 about the date of the posting of the case and that he/she can appear in Court through counsel or from the Police Station through Video Conferencing to oppose/ support the prayer for bail.
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