DULA SABAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The informant has joined through VC being facilitated by an IIC Prasanna Kumar Behera, Koksara police station. On being asked, the informant submits that she objects the bail application being granted to the petitioner.

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

(3.) The petitioner is an accused in connection with C.T. Case No.281/100 of 2022, pending in the Court of the learned Additional Sessions Judge -cum- Special Court under POCSO Act, Bhawanipatna, arising out of Koksara P.S. Case No.249 of 2022, for alleged commission of offences under Ss. 363/366/376(2)(n)/376(3) of IPC read with Sec. 6 of POCSO Act.