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Judgment
D.Dash, J
1.This matter is taken up by video conferencing mode.
2. The Petitioner being in custody in connection with Balasore Sadar P.S. Case No.361 of 2020 corresponding to Special Case No. 317of 2020 on
the file of learned Addl. Sessions Judge-cum-Special Judge, Balasore, running for commission of offence under sections 417/376(1)/493/506 of the
IPC read with Section-4 of the POCSO Act, has filed this application under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. 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 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; 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.
5. The BLAPL is accordingly disposed of.
6. 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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