Pradipta Nath @ Pradip Nath @Pinku Vs State Of Orissa

G. Satapathy, J

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No. 963 of 2023 arising out of NALCO Township P.S. Case No. 221 of 2023 pending in the file of learned J.M.F.C., Banarpal, for commission of offences punishable under Sections 376(2)(n)/294/506/384 of the IPC, on the main allegation of committing rape upon the victim.

Heard, Mrs. A. Hota, learned counsel for the petitioner, Ms. S. Rout, learned counsel, who enters appearance for the informant by filing Vakalatnama which is taken on record, in the Court today and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.

After having considered the rival submissions and on going through the materials placed on record and regard being had to the progress of investigation as well as the pre-trial detention of the petitioner in custody, this Court admits the petitioner to bail.

Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-

(i) the petitioner shall not commit any offence while on bail,

(ii) the petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with.

(iii) the petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case and

(iv) the Petitioner shall report attendance before the jurisdictional Police Station once in a fortnight preferably on Sunday in between 10A.M. to 12 Noon for six(06) months from the actual date of his release from the custody.

The I.I.C. of Jurisdictional Police Station shall not detain the petitioner unnecessarily after recording his attendance beyond the time as stipulated.

It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioner without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the petitioner for similar offence in future on prima facie accusations may be treated as a ground for cancellation of bail.

Accordingly, the BLAPL stands disposed of.

Urgent certified copy of the order be granted on proper application.

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