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Judgment
17 paragraphs · 285 wordsB. P. Routray, J
1.The matter is taken up through video conferencing mode.
Heard Mr. M. Acharya, learned counsel for the Petitioner and Mr. A. Rath, learned Additional Standing Counsel.
This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Muna Pradhan in connection with Aska P.S. Case No.740 of
2021 corresponding to G.R. Case No.1412 of 2021 pending in the court of learned J.M.F.C., Aska for alleged commission of offence under Sections
376(2)(n)/506/294/34 of the Indian Penal Code.
It is submitted that the Petitioner is inside custody since 15th November, 2021 and in the meantime investigation has progressed to substantial
extent. It is also submitted that as per allegations the victim and the Petitioner were in love relationship with promise to marry.
Upon hearing Mr. Rath, learned Additional Standing Counsel and considering the statement of the victim recorded under Section 164 Cr.P.C. as
well as the circumstances of the case, it is directed to release the Petitioner on bail in the aforesaid case on such terms and conditions to be fixed by
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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