Orissa High Court
BLAPL/4113/2018 on 9 July, 2018
Author: S. K. Sahoo
Bench: S. K. Sahoo
BLAPL No. 4113 of 2018
02. 09.07.2018 Heard learned counsel for the petitioner and the
learned counsel for the State.
This is an application under Section 439 Cr.P.C. in
connection with JCT Case No.03 of 2018 arising out of
Khariar P.S. Case No.19 of 2018 pending in the Court of
learned Juvenile Justice Board, Nuapada for offences
punishable under sections 363/376(2)(n)/34 of the Indian
Penal Code and section 6 of the POCSO Act.
The petitioner moved an application for bail before
the Court of learned A.D.J. -cum- Special Judge, Nuapada
which was rejected on 11.05.2018.
In view of 164 Cr.P.C. statement of the victim who is
a girl aged about 15 years and a student of Class-X and
taking into account the nature and gravity of accusation, I
am not inclined to release the petitioner on bail.
Accordingly, the BLAPL stands dismissed.
skb
The petitioner is at liberty to renew his prayer for bail
after the examination of the victim before the learned trial
Court.
.......................
S. K. Sahoo, J.
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