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
16 paragraphs · 261 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
Heard Mr. Sahoo, learned counsel for the appellant and Mr. Tripathy, learned Additional Standing Counsel for the State as well as Mr. J. Nayak,
learned counsel for the informant.
This is an appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are
under Sections 417/420/376(2)(n)/294/506/323 of the I.P.C and Section 3(1)(r)(s)(w)/3(2)(va) of the SC & ST (PoA) Act.
It is submitted that the appellant is inside custody since 29.1.2021 and as per the allegations, there was promise for marriage.
Learned counsel for the informant opposes the prayer for bail.
After hearing the learned counsel for the State as well as the learned counsel for the informant and considering the statement of the victim
recorded under Section 164 Cr.P.C. and circumstances of the case, it is directed that the appellant be released on bail in T.R.Case No.17 of 2021
arising out of Kendrapara P.S.Case No.24 of 2021 on such terms and conditions to be fixed by the learned court below in seisin over the matter
including the condition that he 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 appeal is disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
……………………….