Orissa High Court
Lipu @ Manas Barik vs State Of Odisha ..... Opp. Party on 4 October, 2023
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 10536 of 2023
Lipu @ Manas Barik ..... Petitioner
Ms. Bini Mishra, Adv.
on behalf of Mr. C. Rout, Adv.
Vs.
State of Odisha ..... Opp. Party
Mr. A.P. Das, A.S.C.
CORAM:
JUSTICE SAVITRI RATHO
ORDER
04.10.2023 Order No. (Through hybrid mode)
01.
1. Heard Ms. B. Mishra, learned counsel appearing on behalf of Mr. C. Rout, learned counsel for the petitioner and Mr. A.P. Das, learned Addl. Standing Counsel for the State.
2. This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner in connection with Industrial P.S. (NISA) Case No.123 of 2023 corresponding to Special POCSO Case No. 53 of 2023 pending in the Court of the learned Addl. District Judge
-cum- Special Court under POCSO Act, Angul registered for commission of offences punishable under Sections 363, 365, 366-A, 376(3), 109, 34 of IPC read with Sections 4(2)/17 of POCSO (Amendment) Act.
3. The petitioner had moved an application for bail before the Page 1 of 2 Court of learned Addl. District Judge -cum- Special Court under POCSO Act, Angul which was rejected on 08.09.2023.
4. Ms. B. Mishra, learned counsel appearing on behalf of Mr. C. Rout, learned counsel for the petitioner submits that the petitioner may be permitted to withdraw the bail application as he intends to move the learned Court below afresh for bail.
5. The prayer is allowed.
6. The BLAPL is dismissed as withdrawn.
7. Urgent certified copy of this order be granted on proper application.
(Savitri Ratho) Judge Sukanta Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Page 2 of 2 Date: 05-Oct-2023 10:23:10