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Orissa High Court

Harihar Pahana @ Harihar @ vs State Of Odisha ... Opposite Party on 6 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.11974 of 2024

        Harihar Pahana @ Harihar @                 ...            Petitioner
        Haria Pahana
                                      Mr. T.P. Mohapatra, Advocate
                                    -versus-
        State of Odisha                            ...      Opposite Party
                                           Mr. M.K. Mohanty, Addl. PP

                                  CORAM:
                           JUSTICE G. SATAPATHY

                                   ORDER(ORAL)

Order No.                           06.05.2025
   04.        1.      This        matter    is    taken    up    through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an application U/S.483 of BNSS by the Petitioner for grant of bail in connection with Krushnaprasad PS Case No.109 of 2024 arising out of Spl. G.R Case No.50 of 2024, pending in the Court of learned ADJ-cum-Special Court under POCOS Act, Puri, for commission of offences punishable U/S.376(3)/506 of IPC and Section 4 of POCSO Act, on the main allegation of committing rape and aggravated penetrative sexual assault upon the victim aged about less than 16 years.

3. Heard, Mr. Tara Prasad Mohapatra, learned counsel for the Petitioner and Mr. M.K. Mohanty, learned Additional Public Prosecutor in the matter and perused the record.

4. After having considered the rival submissions and taking into consideration the nature and gravity of the offence as alleged against the Petitioner vis-à-vis the accusation sought to be brought against him and regard being had to the specific allegation against the Petitioner and taking into account the fact that the victim has supported the prosecution case in her evidence and on going through the statement of the victim, this Court does not find any reason to grant bail to the Petitioner.

Hence, the bail application of the Petitioner stands rejected. In view of the alternative oral prayer as advanced for the petitioner, the trial be expedited, if there is no legal impediment.

5. Accordingly, the bail application stands disposed of.

6. Issue urgent certified copy of the order as per Rules.

(G. Satapathy) Judge Jayakrushna Signature Not Verified Digitally Signed Signed by: JAYAKRUSHNA DASH Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-May-2025 18:27:01 Page 2 of 2