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Judgment
11 paragraphs · 175 wordsB. P. Routray, J
Heard learned counsel for the petitioner and learned Addl. Â Standing Counsel for the State through Video Conferencing.
This is an application under Section 439 Cr.P.C. for grant of bail to the petitioner in connection with Daringibadi P.S. Case No. 127 of 2020,
corresponding to S.T. Case No. 4 of 2021 pending in the court of learned Asst. Sessions Judge, Balliguda for alleged commission of offences under
Sections 294/323/506/376(2)(l)(m) of I.P.C.
After hearing both the parties and considering the statement of the witnesses namely Dipanjali Pradhan and Sabita Pradhan as well as the
circumstances of the case, I am not inclined to release the petitioner on bail.
Accordingly, the prayer for bail is rejected.
However, as prayed by the learned counsel for the petitioner he is at liberty to renew his prayer for bail, after examination of the victim in course of
trial.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No. 4798, dated 15th  April, 2021