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Judgment
11 paragraphs · 187 wordsV. Narasingh, J
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is an accused in connection with G.R. Case No.747 of 2022, pending before the learned J.M.F.C., Purushottampur, arising out of Purushottampur P.S. Case No.802 of 2022, for alleged commission of offences under Section 376 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Chatrapur, Ganjam, by order dated 04.01.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the petitioner is in custody since 21.12.2022 and as charge sheet has been filed on 16.02.2023, he may be released on bail.
Learned counsel for the State opposes the prayer for bail.
Perused the 164 Cr.P.C. statement of the victim.
Considering the same, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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