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Judgment
13 paragraphs · 347 wordsS.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Learned counsel for the State submits that he has received instruction that the notice on the informant is made sufficient.
None appears for the informant.
Heard learned counsel for the appellant and learned counsel for the State.
This is an appeal under section 14-A of S.C. & S.T. (PoA) Act, 1989 in connection with T.R. Case No.131 of 2022 arising out of Koraput Town P.S. Case No.126 of 2022 pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Koraput for offences punishable under sections 376(2)(n)/417/ 420 of the Indian Penal Code read with section 3(1)(r)(s)/3(2)(va) of the S.C. & S.T. (PoA) Act.
The appellant moved an application for bail before the Court of learned Addl. Sessions Judge -cum- Special Judge, Koraput which was rejected on 20.01.2023.
Considering the submissions made by the learned counsel for the appellant that the appellant is in judicial custody since 21.06.2022 and the victim has already been examined in the learned trial Court as P.W.1 and after going through the evidence of the victim placed by the learned counsel for the State and the period of detention of the appellant in judicial custody, I am inclined to release the appellant on bail.
Let the appellant 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 with further conditions that he shall not try to come in contact either with the victim or any of the prosecution witnesses, shall not indulge in any criminal activities and shall appear before the learned trial Court on each date to which the case would be posted for trial.
Violation of any of the conditions shall entail cancellation of bail.
The CRLA is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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