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Judgment
15 paragraphs · 248 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
Heard Mr.Pattnaik, learned counsel for the appellant and Mr. Tripathy, learned Additional Standing Counsel for the State as well as Mr.Muduli,
learned counsel for Respondent Nos.2 & 3.
This is an appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are
under Sections 294/324/307/506 of the I.P.C. and Section 3(1)(r)(s)/ 3(2)(v)/3(2) of the SC & ST (POA) Act.
It is submitted on behalf of the appellant that he is inside custody since 15.12.2020 and the injuries sustained by the victim are simple in nature.
After hearing the learned counsel for the State and considering the period of detention of the appellant inside custody as well as the nature of
injuries sustained, it is directed that the appellant be released on bail in C.T.Case No.158 of 2020 arising out of Kanpur P.S.Case No.117 of 2020 on
such terms and conditions to be fixed by the learned court below in seisin over the matter including the condition that he shall not dissuade any witness
directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the court or
tamper with the evidence.
The appeal is disposed of.
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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