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Judgment
16 paragraphs · 256 wordsSashikanta Mishra, J
This matter is taken up through virtual mode.
Heard Mr. B.K.Ragada, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.
The petitioner is in custody since 28th July, 2021 in connection with Jatni P.S. Case No.171/2021 corresponding to T.R. Case No.314/2021 pending
in the court of learned Addl. Sessions Judge, Bhubaneswar for the alleged commission of the offence under Section 363/366/376 (2)(n) of I.P.C. and
Section 6 of the POCSO Act.
Considering the submissions made, the materials on record, the period of detention already undergone and particularly the statement of the victim
recorded under Sections 161 and 164 of Cr.P.C., I am inclined to allow the prayer for bail.
Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as may be imposed by the court in seisin over the matter
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.
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, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022.
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