ANUP PANDEY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with C.T. Case No.1366 of 2023 pending before the Court of learned S.D.J.M., Jharsuguda, arising out of Jharsuguda P.S. Case No.391 of 2023 for commission of the alleged offence under Ss. 370/370( A)(2)/120-B of IPC and Sec. 3/4/5/6/7 of Immoral Traffic Prevention Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned ADJ-cum-PO, Special Court, POCSO, Jharsuguda by order dtd. 8/8/2023 in the aforementioned case, the present bail applications have been filed.