AI Structured Summary
Not yet generated for this judgment
Judgment
Sashikanta Mishra, J
This matter is taken up through virtual mode.
Heard Mr. J. Sahu, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.
The petitioner is in custody since 10th September, 2021 in connection with Belpada P.S. Case No.190/2021 corresponding to Spl. G.R. Case
No.100/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Judge for the alleged commission of the offence under Sections
363/376(2)(n) of I.P.C. and Section 6 of the POCSO Act.
Considering the submissions made, the materials on record, the nature of allegation and the fact that as per the victim’s version she was in love
with the Petitioner as also the fact that charge sheet has already been submitted in the case, I am inclined to allow the prayer for bail.
Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as may be imposed by the court in seisin over the matter
including the condition that he shall appear before the trial court on each date of posting of the case without fail.
The BLAPL is 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, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022.
................................................