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Judgment
6 paragraphs · 135 wordsV. Narasingh, J
1. Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail in connection with C.T (Spl.) POSCO Case No.15 of 2025 pending in the Court of learned Special Court POSCO, Dhenkanal, arising out Mahabirod P.S. Case No.61 of 2025 for commission of offences punishable under Section 64(1)/351(2)/351(3)/303(2) of BNS read with Section 4 of the POSCO Act.
This Court perused the statement of the victim recorded under Section 183 of BNSS. Statement of the victim be put back in a sealed cover and handed over to the learned counsel for the State to be sent to the concerned I.O.
Considering the tenor thereof, this Court is not inclined to entertain the prayer for pre-arrest bail.
Accordingly, ABLAPL stands rejected.