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Judgment
13 paragraphs · 192 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
2. This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.363/366/376(2)(n), I.P.C. and Sec.6 of the POCSO
Act.
3. Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
4. It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 28.10.2020 and as per the victim, she being in love
relationship with the Petitioner, they eloped together and stayed separately as husband and wife.
5. After hearing learned A.S.C. for the State and considering the statement of the victim recorded under Sec.164, Cr.P.C. as well as the
circumstances of the case, it is directed to release the Petitioner on bail in connection with Khandagiri P.S. Case No.425/2020 corresponding to T.R.
No.410/2020 on such terms and conditions to be fixed by the learned Addl. Sessions Judge, Bhubaneswar as he deems just and proper.
6. BLAPL is accordingly disposed of.
7. Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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