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Judgment
V. Narasingh, J
Heard learned counsel for the petitioner and learned counsel for the State.
The Petitioner is an accused in connection with Special G.R. Case No.18 of 2016, pending in the Court of learned Ad hoc Addl. District & Sessions Judge, FTSC (POCSO), Jagatsinghpur, arising out of Tirtol P.S. Case No.252 of 2016, for alleged commission of offence under Sections 376(2)(i)/376(D)/506/34 IPC and Section 6 of the POCSO Act and Section 5/6 of the Odisha Prevention of Witch Hunting Act.
Being aggrieved by the order dated 18.05.2023 passed by the learned Adhoc Addl. District & Sessions Judge, FTSC (POCSO), Jagatsinghpur, rejecting the prayer of the petitioner for regular/interim bail, the present bail application has been filed.
Taking into account that further proceeding of trial has been stayed by this Court in CRLMC No.151 of 2023 and that the Petitioner is in custody since 27.07.2016, this Court directed the release of the Petitioner on interim bail by order dated 17.08.2023. He surrendered by the due date and he was released on interim bail by order dated 03.10.2023 in I.A. No.1253 of 2023.
It is stated by the learned counsel that the interim bail period of the Petitioner shall expire on 16.11.2023.
Learned counsel for the State brings to the notice of this Court that by order dated 10.10.2023 the CRLMC No.151 of 2023 which was filed at the behest of the co-accused, has been disposed of.
Considering the same, this Court is not inclined to entertain the bail application of the Petitioner at this stage.
The Petitioner shall surrender on the due date.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rules.
In view of the disposal of BLAPL, I.A. No.1434 of 2023 stands disposed of.
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