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Judgment
18 paragraphs · 297 wordsS. K. Sahoo, J
This matter is taken up by video conferencing mode. Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with S.T. Case No.12 of 2021 arising out of Biramitrapur P.S. Case No.182 of 2020
pending in the Court of learned 2nd Additional Sessions Judge, Rourkela for offences punishable under sections 450/376(2)(l) of the Indian Penal
Code.
The petitioner moved an application for bail before the Court of learned 2nd Additional Sessions Judge, Rourkela which was rejected on 09.03.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 07.10.2020 and charge sheet
has been submitted under sections 450/376(2)(l) of the Indian Penal Code and after going through the 164 Cr.P.C. statement of the victim, who is
aged about thirty three years and her medical examination report and on hearing the learned counsel for the State, I am inclined to release the
petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent
sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may
deem just and proper.
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, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s
Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.
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