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Judgment
20 paragraphs · 352 wordsS. K. Sahoo, J
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 of Cr.P.C. in connection with G.R. Case No.554 of 2021 arising out of Khurda Sadar P.S. Case No.75 of
2021 pending in the Court of learned S.D.J.M., Khurda for offences punishable under sections 363/366(A) of the Indian Penal Code.
The petitioner moved an application for bail before the Court of learned 2nd  Addl. Sessions Judge, Khurda which was rejected on 18.06.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 18.05.2021 and the victim in
her 161 Cr.P.C. statement specifically stated that the petitioner had not kept any physical relationship and she was also not interested for medical
examination and after going through the statement of the victim and on hearing the learned counsel for the State, I am inclined to release the petitioner
on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent
sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may
deem just and proper subject to conditions that the petitioner shall not try to keep any contact with the victim or tamper with the prosecution evidence
in any manner and he shall appear before the learned trial Court on each date when the case would be posted for trial.
Violation of any terms and conditions shall entail cancellation of bail.
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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