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Judgment
8 paragraphs · 158 wordsB. P. Routray, J
Heard Mr. B.K. Das, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel.
This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Baban @ Bijaya Behera in connection with Dharmasala P.S. Case No.216 of 2019 corresponding to C.T.(Sessions) Case No.220 of 2019 (C.T. Case No.704 of 2019) pending in the court of learned Sessions Judge, Jajpur for alleged commission of offence under Sections 363/294/323/307/506/ 376/302/34 of the Indian Penal Code read with section 4 of the POCSO Act.
Perused the report of learned Sessions Judge, Jajpur dated 16th November, 2021.
Considering the statement of the victim - eye-witness who is daughter of the deceased, I am not inclined to release the Petitioner on bail. Accordingly, the prayer for bail is rejected.
The BLAPL is dismissed.
An urgent certified copy of this order be issued as per rules.
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