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Judgment
S. Pujahari, J
This matter is taken up by video conferencing mode.
It appears from the materials available on record that the Petitioner/Appellant has been convicted and sentenced to undergo R.I. for a period of three
years and to pay fine of Rs.1,000/-, in default, to undergo further R.I. for a period of fifteen days for commission of the offence under Section 363 of
the I.P.C. and to undergo R.I. for ten years and to pay fine of Rs.10,000/-, in default, to undergo further R.I. for one month for commission of the
offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 vide judgment of conviction and order of sentence
passed by the learned Sessions-cum-Special Judge, Nayagarh in T.R. No.12 of 2015.
Considering the facts and submissions made, especially the evidence of the victim, heinousness and seriousness of the
offence in which the Petitioner/Appellant is convicted, sentence imposed, andal so the judgment of conviction prima facie cannot be said
to be perverse, I am not inclined to release the Petitioner/Appellant on bail.
Accordingly, prayer for bail of the Petitioner/Appellant stands rejected.
The I.A. stands disposed of being dismissed.
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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