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Judgment
7 paragraphs · 218 wordsB. P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.363/366/376(2)(n), I.P.C. and Sec.6 of the POCSO Act.
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 is inside custody since 4.12.2019 and in the meantime investigation has been completed. It is also submitted that as per the allegation, the Petitioner and the victim both were in love relationship.
After hearing learned A.S.C. for the State and considering the statement of the victim recorded under Sec.164, Cr.P.C. as well as the circumstances of the case, it is directed to release the Petitioner on bail in connection with Nilgiri P.S. Case No.308/2019 corresponding to Special Case No.362/2019 on such terms and conditions to be fixed by the learned Additional Sessions Judge-cum-Special Judge, Balasore as he deems just and proper including the condition that the Petitioner 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.
BLAPL is accordingly disposed of.
An urgent certified copy of this order be issued as per rules.