Orissa High Court
Bibek Barik @ Sanam vs State Of Odisha .... Opposite Party on 6 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.6599 of 2024
Bibek Barik @ Sanam .... Petitioner
Mr. T.K. Mishra, Advocate
-versus-
State of Odisha .... Opposite Party
Ms. Babita Kumari Sahu, A.S.C.
CORAM:
HON'BLE JUSTICE ANANDA CHANDRA BEHERA
ORDER
Order No. 06.11.2024
09. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. This bail application under Section 439 of the Cr.P.C. of the petitioner has arisen out of C.T. Case No.47 of 2024 in connection with Bhawanipatna Sadar P.S. Case No.248 of 2024 for the offence under Sections 450/376(2)(n)/376(3)/313 of I.P.C. read with Section 6 of POCSO Act and Section 3(2)(v) of SC & ST (P.A.) pending in the court of learned Additional Sessions Judge-cum-Special Court under POCSO Act.
3. Learned counsel for the petitioner submitted that, the petitioner is facing trial in the court of the learned Additional Sessions Judge- cum-Special Court under POCSO Act have been charged under Sections 450/376(2)(n)/376(3)/313 of I.P.C. read with Section 6 of POCSO Act and Section 3(2)(v) of SC & ST (P.A.).
4. As the trial of the case has already been started, for which, at Page 1 of 2 this stage, it is not felt proper to allow the petitioner to go on bail. Therefore, the prayer for bail of the petitioner is refused. The bail application of the petitioner stands rejected giving liberty to re-file the same after examination of the victim before the trial court.
5. Accordingly, the bail application is disposed of finally.
( A.C. Behera ) Judge Jagabandhu Signature Not Verified Digitally Signed Signed by: JAGABANDHU BEHERA Designation: Personal Assistant Reason: Authentication Location: OHC, CUTTACK Date: 06-Nov-2024 16:21:27 Page 2 of 2