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Judgment
B. P. Routray, J
Heard Mr. D.K. Sahoo, learned counsel for the Appellant, Mr. A. Rath, learned A.S.C. for the State-Respondent No.1 and Mr. A.R. Panda,
learned counsel for the Respondent No.2-informant.
This is an appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are under
Secs.294/354-A/354-B/376(2)(n)/506, I.P.C., Sec.6 of the POCSO Act, Secs.66/67 of the IT Act and Sec.3(i)(r)(s)/3(2)(va) of the S.C. & S.T.
(POA) Act.
Having heard both the parties and considering the statement of the victim recorded under Sec.164, Cr.P.C., I am not inclined to release the
Appellant on bail. Accordingly, the prayer for bail is rejected.
The CRLA is dismissed.
However, as prayed for by the Appellant, he is at liberty to renew his prayer for bail after examination of the victim in course of trial...
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