MADHU BARAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Heard learned counsel for the Appellant, learned counsel for the State-Respondent No.1 and learned counsel appearing for Respondent No.2. Perused the Case Records.

(3.) This appeal has been filed by the Appellant challenging the order dtd. 11/4/2019, passed by the learned Special Judge, Puri in T.R. Case No.84 of 2016, arising out of Spl. G.R. Case No.48 of 2016, arising out of Balanga P.S. Case No.63 of 2016, for commission of alleged offences under Ss. 363/376(2)(n)/313 of I.P.C. and Sec. 6 of POCSO Act, rejecting the bail application filed by the Appellant.