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Judgment
18 paragraphs · 292 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 C.T. Case No.137 of 2020 arising out of Balianta P.S. Case No.66 of 2020
pending in the Court of learned 4th Additional Sessions Judge, Bhubaneswar for offences punishable under sections 376(2)(l)/506 of the Indian Penal
Code.
The petitioner moved an application for bail before the Court of learned 4th Additional Sessions Judge, Bhubaneswar (I/c) which was rejected on
08.03.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 16.03.2020 and charge sheet
has been submitted under sections 376(2)(l)/506 of the Indian Penal Code and after going through the 164 Cr.P.C. statement of the victim, who is
aged about twenty two years placed by 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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