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Judgment
15 paragraphs · 264 wordsD.Dash, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
The Petitioner being in custody in connection with Jenapur P.S. Case No.91 of 2021 corresponding to C.T. Special (POCSO) Case No.51 of 2021
on the file of learned Special Judge, Jajpur running for commission of offence under sections 341/294/323/354-A/354-B/5065 of the IPC read with
section 12 of POCSO Act, has filed this application under section 439 of the Cr.P.C. for his release on bail.
Heard learned counsel for the Petitioner and learned counsel for the State as well as the learned counsel for the Informant.
Taking into account the submissions made; further keeping in view the materials on records including the statement of the victim as those stand
against the Petitioner with other surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order
passed by the learned Additional Sessions Judge-cum-Special Judge; in the absence of any such impediment; it is directed that the Petitioner be
released on bail in the aforesaid case on such terms and conditions as deemed just and proper by the court in seisin of the case with further conditions
that he will not terrorize or threaten the prosecution witnesses including the victim; and will appear in person before the court in seisin of the case on
each date of posting of the case till conclusion of the trial.
Violation of any of the above condition(s) shall entail cancellation of bail.
The BLAPL is accordingly disposed of. Issue urgent certified copy as per rules.
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