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Manoj Pramanik @ Paramanik vs State Of Odisha

Orissa High Court · Decided on 13 April 2023 · Citation: (2023) 04 OHC CK 0134

HON’BLE JUDGES
V. Narasingh, J
ACTS & SECTIONS REFERRED
Code of Criminal Procedure, 1973 — Section 164, 439 · Indian Penal Code, 1860 — Section 34, 294, 313, 323, 376(2)(n), 417, 506
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 2067 Of 2023
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Judgment

11 paragraphs · 190 words

V. Narasingh, J

1.

Heard learned counsel for the petitioner and learned counsel for the State.

2.

The petitioner is an accused in connection with C.T. Case No.70 of 2023, pending on the file of the learned S.D.J.M., Baripada, arising out of Baripada Town P.S. Case No.50 of 2023, for alleged commission of offences under Sections 376(2)(n)/417/506/313/294/323/34 of IPC.

3.

Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Mayurbhanj, Baripada, by order dated 03.02.2023 in the aforementioned case, the present BLAPL has been filed.

4.

It is submitted by the learned counsel that the petitioner is in custody since 14.01.2023 and as charge sheet has been filed on 09.03.2023, he may be released on bail.

5.

Learned counsel for the State opposes the prayer for bail.

6.

Perused the 164 Cr.P.C. statement of the victim.

7.

Considering the same, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.

8.

Accordingly, the BLAPL stands disposed of.

9.

Urgent certified copy of this order be granted as per rule.

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