BANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical) mode.

(2.) The Petitioner having been implicated in connection with Nayapalli P.S. Case No.478 of 2022 corresponding to T.R. Case No.286 of 2022 for alleged commission of offence under Sec. -363/366/376(2)(n)/506 of the IPC read with Sec. -6 of the POCSO Act, pending on the file of learned Special Judge (POCSO), Bhubaneswar, has filed this application under Sec. -438 of the Cr.P.C. for his grant of anticipatory bail in the event of his arrest in the above mentioned case.

(3.) Heard learned Counsel for the Petitioner and learned Counsel for the State.