Pramod Bhoi vs State Of Odisha

V. Narasingh, J

I.A. No.220 of 2024

Heard learned counsel for the Petitioner and learned counsel for the State.

The Petitioner is an accused in connection with Spl. G.R. Case No.30 of 2022, pending before the Court of the learned Adhoc Addl. Dist. Judge(FTSC), Sambalpur, arising out of Rengali P.S. Case No.97 of 2022 for alleged commission of offences under Section 376(2)(n) read with 6 POCSO Act.

Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.

Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Adhoc Addl. Dist. Judge(FTSC), Samablpur by order dated 03.01.2024 in the aforementioned case, the present BLAPL has been filed.

This I.A. has been filed for the interim release of the Petitioner to facilitate his marriage with the victim girl. It is stated that the victim, who is of marriageable age and in the family way out of her relationship with the Petitioner has agreed to join him in matrimony out of her own volition.

Without entering into the realms of merit, this Court directs interim release of the Petitioner for a period four weeks from the date of such release. Learned Court in seisin shall fix the terms. Further, it is directed that one of sureties shall be immediate member of the family of the petitioner, who shall execute a P.R. bond.

Additionally, it is directed that during currency of the interim bail period, the Petitioner shall appear on each date of trial.

On expiry of the interim bail period, the Petitioner shall surrender.

I.A is accordingly disposed of.

Urgent certified copy of this order be granted as per rules.

BLAPL No.585 of 2024

List this matter on 05.04.2024.