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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Jharsuguda Airport PS Case No.43 of 2026 corresponding to CT (Special) Case No.10 of 2026 pending in the file of learned ADJ-Cum-PO (Special Court) POCSO, Jharsuguda, for commission of offences punishable U/Ss.64(2)(m)/89 of BNS r/w Section 6 of PCOSO Act and Section 3(2)(v) of SC & ST (PoA) Act, on the main allegation of committing rape and aggravate penetrative sexual assault upon the victim belonging to “SC” Community and getting her pregnancy terminated by taking advantage of her caste.
Heard, Mr. Rajib Lochan Pattnaik, learned proxy counsel appearing on behalf of Mr. Sunil Kumar Panda, learned counsel for the petitioner and Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record. None appears for the informant/victim despite being duly intimated as apprised by learned Addl. PP.
Admittedly, the bail application of the petitioner was rejected by a co-ordinate Bench of this Court on 01.05.2026 in BLAPL No.2919 of 2026, but the petitioner renews his prayer for bail purportedly under changed circumstance of submission of charge-sheet, which was submitted on the next date of rejection of the bail as per the submission of the learned counsel for the petitioner. On the other hand, there are materials on record to suggest that the victim belong to “SC” Community and she has alleged against the petitioner for committing rape upon her by taking advantage of her caste. In view of the aforesaid facts and circumstance and taking into account the nature and gravity of the offences as alleged against the petitioner vis-‡-vis the accusations sought to be brought against him and regard being had to the materials placed on record and refusal of bail to the petitioner earlier by a co-ordinate Bench of this Court and there being no virtual change in circumstance, this Court is not inclined to grant bail to the petitioner.
Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of. A copy of this order be immediately transmitted to the learned Court in seisin over the matter.