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Judgment
B.P.Routray, J
Heard learned counsel for the appellant and learned counsel for the State.
This is an appeal under Section 101 of the Juvenile Justice (Care & Protection of Children) Act and the offences alleged are under Sections
342/376(3)/506/354(B)/34 of the I.P.C. and Section 6 of the POCSO Act.
It is seen from the rejection order that trial is pending before the Special Court, POCSO.                 Â
After hearing the learned counsel for the appellant and learned counsel for the State and considering the statement of the victim, I am not inclined to
release the appellant on bail. Accordingly, the prayer for bail is rejected.
It needs to be mentioned here that though the appellant is inside custody since 13.9.2019 but he was on interim bail from 17.4.2020 till 18.2.2021.
However, as prayed for by the petitioner, he is at liberty to renew his prayer for bail after examination of the victim in course of trial. Learned trial
court is directed to expedite the trial.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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