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Judgment
V. Narasingh, J
Learned counsel for the State on instruction submits that notice has already been served on the informant/victim. None appearance for the informant/victim when the matter is called.
Heard learned counsel for the Petitioners and learned counsel for the State.
The Petitioners are accused in connection with Special G.R. Case No. 123 of 2022, pending in the Court of learned A.D.J.-cum-P.O. Special Court under POCSO Act, Sundargarh arising out of Rajgangpur P.S. Case No. 272 of 2022, for alleged commission of offences under Section-376(DA)/506 of the IPC and R/w. U/s.6 of POCSO Act.
Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C. by the learned A.D.J.-cum-PO, Special Court under POCSO Act, Sundargarh by order dated 13.12.2022 in the aforementioned case, the present BLAPL has been filed.
Taking into account the nature of allegations, this Court is not inclined to entertain this BLAPL.
Leave is granted to the Petitioners renew their prayer before the learned Court in seisin after examination of the victim.
Since the Petitioners are stated to be in custody from 18.06.2022, learned Court in seisin is called upon to expedite the trial
Accordingly, the BLAPL stands disposed of.
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