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Judgment
17 paragraphs · 296 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 Cr.P.C. in connection with C.T. Case No.1745 of 2020 arising out of Jenapur P.S. Case No.399 of 2020
pending in the Court of learned J.M.F.C., Chandikhole for offences punishable under sections 376/294/506 of the Indian Penal Code.
The petitioner moved an application for bail before the Court of learned Asst. Sessions Judge, Chandikhole which was rejected on 12.01.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 02.12.2020 and he has been
charge sheeted under sections 376/294/506 of the Indian Penal Code and after going through the 164 Cr.P.C. statement of the victim who was aged
about 21 years placed by the learned counsel for the State along with medical examination report, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two solvent sureties
each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just
and proper.
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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