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Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard Mr. C. Behera, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.
The Petitioner is in custody since 28th September, 2021 in connection with R. Udayagiri P.S. Case No.123/2021 corresponding to G.R. Case No.145/2021 pending in the court of learned J.M.F.C., R. Udayagiri, for the alleged commission of the offence under Section 376(2)/294/506 of I.P.C.
It is submitted that the Petitioner and the deceased have married in the mean time on 27th January, 2022. Be it noted here that the Petitioner was released on interim bail as per order dated 21st January, 2022 specifically to enable him to marry the victim. Learned counsel for the informant also supports such contention. Learned Addl. Standing Counsel has obtained instructions in this regard to the effect that marriage in fact has been solemnized on 27th January, 2022.
Having regard to the submissions as above, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be imposed by the court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting of the case without fail.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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