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Judgment
B. P. Routray, J
1.This matter is taken up by video conferencing mode.
Heard Ms. Dash, learned counsel for the appellant and Mr. Tripathy, learned Additional Standing Counsel for the State. None appears for
Respondent No.2.
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 363/376(2)(n) of the I.P.C., Section 6 of the POCSO Act and Section 3(1)(w)(i)/3(2)(v)(va) of the SC & ST (POA) Act.
It is submitted that the appellant is inside custody since 20.3.2020 and as per the statement of the victim both eloped together being in love
relationship.
After hearing the learned counsel for the State and considering the statement of the victim wherein she has not stated any sexual offence against
the appellant, it is directed that the appellant be released on bail in G.R. Case No.87 of 2020 and Special (POCSO) Case No.21 of 2020 arising out of
Athamallik P.S.Case No.21 of 2020 on such terms and conditions to be fixed by the learned court below in seisin over the matter including the
condition that he shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case
from disclosing such facts before the court or tamper with the evidence.
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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