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Judgment
13 paragraphs · 245 wordsV. Narasingh, J
None appears on behalf of the informant when the matter is called.
Heard learned counsel for the petitioner and learned counsel for the State.
The Petitioner is an accused in connection with G.R. Case No.4 of 2021 pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Paralakhemundi, Gajapati arising out of Mohana P.S. Case No. 19 of 2021, for the alleged commission of offence under Sections 363/366/376-D/376-A/506 of the I.P.C. read with Section 6 of the POCSO Act.
Being aggrieved by the rejection of his application for bail U/s 439 Cr. P.C. by the learned Addl. Sessions Judge-cum-Special Judge, Paralakhemundi, by order dated 24.01.2023 in the aforementioned case, the present BLAPL has been filed.
The deposition of the victim (P.W.1) as submitted by the learned counsel for the Petitioner is taken on record.
Taking into account the nature of allegations as borne out from the statement of the victim (P.W.1), this Court is not inclined to entertain the bail application at this stage.
In terms of the earlier order, the trial be expedited.
Leave is granted to the Petitioner to renew his prayer before the learned Court in seisin at a later stage.
Learned counsel for the Petitioner undertakes to produce the copy of this order before the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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