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Judgment
16 paragraphs · 265 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.363/366/376(2)(n)/34, I.P.C.
Heard Ms. D. Parida learned counsel for the Petitioner as well as Mr. G. Rout, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 3.4.2021 and as per the allegations there was promise to marry.
After hearing learned A.S.C. and considering the statement of the victim recorded under Section 164, Cr.P.C. as well as the circumstances of the
case, it is directed to release the Petitioner on bail in connection with Thuamul Rampur P.S. Case No.33/2021 corresponding to C.T. Case
No.347/2021 on such terms and conditions to be fixed by the learned S.D.J.M., Bhawanipatna as he deems just and proper including the condition that
the Petitioner shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from
disclosing such facts before the court or tamper with the evidence
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 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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