Alok Patra vs State Of Odisha

S.K. Sahoo, J

1. This matter is taken up by video conferencing mode.

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 Cr.P.C. in connection with Spl. G.R. Case No.27 of 2020 arising out of Birmaharajpur P.S. Case No.192 of

2020 pending in the Court of learned Sessions Judge â€"cum- Special Judge, Sonepur for offences punishable under sections 366/363/376(2)(n) of the

Indian Penal Code read with section 6 of the POCSO Act.

The petitioner moved an application for bail before the Court of learned Children’s Court, Sonepur which was rejected on 14.12.2020.

Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 19.11.2020 and he has been

charge sheeted under sections 366/363/376(2)(n) of the Indian Penal Code read with section 6 of the POCSO Act and after going through the 164

Cr.P.C. statement of the victim who was aged about 17 years at the time of occurrence placed by the learned counsel for the State and other

materials available on record, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two solvent sureties

each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just

and proper.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.

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