AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 228 wordsB. P. Routray, J
I.A. No.1196 of 2022
Heard Mr. S.S. Ray-2, learned counsel along with Mr. B.K. Sahoo, learned counsel for the Petitioner and Mr. K. Das, learned Additional Standing Counsel for the State-Opposite Party.
The prayer for interim bail is rejected.
The I.A. is dismissed.
BLAPL No.5301 of 2022
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.376(2)(n)(h)/376-D/506, I.P.C.
Heard Mr. S.S. Ray-2, learned counsel along with Mr. B.K. Sahoo, learned counsel for the Petitioner and Mr. K. Das, learned Additional Standing Counsel for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 19.8.2019 and till date trial has not been completed.
Perused the report of the learned Addl. Sessions Judge, Sundargarh, dated 25.08.2022, which reveals that in the meantime 13 witnesses have already been examined including the victim as P.W.9. But the Petitioner neither produces copy of the depositions of the witnesses nor places any reliance on them.
After hearing Mr. K. Das, learned A.S.C. and considering the gravity of the allegations as well as the punishment prescribed for the offences thereof and the statement of the victim recorded in course of investigation, I am not inclined to release the Petitioner on bail. Accordingly, the prayer for bail is rejected.
The BLAPL is dismissed.
………………………….