Bhopal Patra vs State Of Odisha & Another

B. P. Routray, J

This matter is taken up by video conferencing mode.

Heard Mr. A. Mohapatra, learned counsel for the appellant and Mr. Tripathy, learned Additional Standing Counsel for the State as well as Mr. S.

Padhee, learned counsel for the informant.

This is an appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are

under Sections 417/376(2)(n)/323/506 of the I.P.C, Section 66(E),67,67(A) of the I.T.Act and Section 3(1)(r)(s)(v) of the SC & ST (PoA) Act.

It is submitted that the appellant is inside custody since 17.12.2020 and the allegations leveled against him about uploading of the photographs are

false. It is further submitted that since the allegations are relating to promise to marry, the Petitioner may be enlarged on bail.

On the other hand, learned counsel for the informant as well as learned Additional Standing Counsel for the State objects the prayer for bail by

submitting that four numbers of objectionable photographs uploaded by the appellant have been seized in course of investigation and the appellant

being a married man, his intention was clear from the beginning.

After hearing the learned counsel for the parties and considering the circumstances of the case as well as the nature of offences alleged, I am not

inclined to release the appellant on bail. Accordingly, the prayer for bail is rejected.

The appeal is disposed of.

Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.

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