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Judgment
12 paragraphs · 164 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.366/376(1)/323/506, I.P.C.
Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
It is submitted by learned counsel for the Petitioner that the Petitioner has been languishing in custody since 26.12.2019 and the circumstances of
the case does not corroborate with the statement of the victim.
After hearing learned A.S.C. for the State and considering the statement of the victim, I am not inclined to release the Petitioner on bail.
Accordingly, the prayer for bail is rejected.
BLAPL is dismissed.
However, the Petitioner is at liberty to renew his prayer for bail after examination of the victim in course of trial.
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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