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Judgment
15 paragraphs · 293 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 Gurundia P.S. Case No.28 of 2019 corresponding to G.R. Case No.397 of
2019 pending in the file of learned S.D.J.M., Bonai for alleged commission of offences under sections 451, 376-D, 506 of the Indian Penal Code.
The prayer for bail of the petitioner was rejected by the learned Addl. Sessions Judge, Bonai vide order dated 01.03.2021.
The earlier bail application of the petitioner in BLAPL No. 10895 of 2019 was rejected taking into account the 164 Cr.P.C. statement of the victim
so also the nature and gravity of the accusation as per the order dated 28.09.2020 and liberty was granted to the petitioner to renew his prayer for bail
after examination of the victim in the learned trial Court. Even though the victim has not yet been examined, the petitioner has again rushed to this
Court by filing this bail application. Therefore, this bail application is disposed of giving liberty to the petitioner to renew the prayer for bail after
examination of the victim in the learned trial Court as per the previous order dated 28.09.2020 passed in BLAPL No.10895 of 2020.
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 as modified by Court’s Notice No.4798 dated 15th April 2021.