K. Chandra Reddy vs State Of Orissa

B. P. Routray, J

1. The matter is taken up through video conferencing mode.

Heard Mr. P.K. Panda, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel.

This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner K. Chandra Reddy in connection with Chatrapur P.S. Case

No.541 of 2021 corresponding to G.R. Case No.922 of 2021 pending in the court of learned S.D.J.M., Chatrapur for alleged commission of offence

under Section 457/342/376(2)(n)/294/506/34 of the Indian Penal Code.

It is submitted that the Petitioner is inside custody since 19th October, 2021 and in the meantime charge-sheet has been submitting alleging offence

under Section 457/342/376(1) of I.P.C.

Upon hearing Mr. Mohanty, learned Additional Standing Counsel and considering the statement of the victim as well as the circumstances of the

case, it is directed to release the present Petitioner on bail in the aforesaid case on such terms and conditions to be fixed by the learned court in seisin

over the matter 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.

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, in the manner prescribed vide Court’s Notice No.514 dated 7th January,

2022.

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