Puntu vs State Of Odisha .... Opposite Party on 5 February, 2024

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Orissa High Court

Puntu vs State Of Odisha .... Opposite Party on 5 February, 2024

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                          ABLAPL No. 15495 of 2023


            Puntu                   ....               Petitioner
            Mahalik@Hemanta
            Mahalik
                                      Mr. S.N. Mishra, Advocate
                                    -Versus -
            State of Odisha         ....         Opposite Party
                                   Additional Standing Counsel


                      CORAM:
                        JUSTICE SASHIKANTA MISHRA

ORDER_ 05.02.2024 Order No. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner and learned counsel for the State.

3. The petitioner is apprehending arrest in connection with Basudevpur P.S. Case No.417 of 2023 corresponding to Special POCOS Case No. 66 of 2023 pending in the court of learned ADJ-cum-Special Judge (POCSO), Bhadrak for the alleged commission of offence under Sections 341/354-A/379/506 of IPC read with Section 8 of POCSO Act.

4. Having perused the materials in the case diary including the statement of the victim recorded under Section 164 of Cr.P.C., I am not inclined to grant anticipatory bail application to the petitioner. It shall Page 1 of 2 be open to the petitioner to surrender before the court below and to move for bail which shall be considered on its own merit on the same day.

(Sashikanta Mishra) Judge B.C. Tudu Signature Not Verified Digitally Signed Signed by: BHIGAL CHANDRA TUDU Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 06-Feb-2024 18:18:03 Page 2 of 2

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