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Judgment
9 paragraphs · 216 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 18.09.2023 in connection with Khallikote P.S. Case No.450 of 2023 corresponding to G.R. Case No.115 of 2023 pending in the Court of learned Addl. District Judge- cum-Special Judge under POCSO Act, Berhampur, Ganjam for the alleged commission of offence under Sections 363/376(2)(n)/376(3)/500/506 of IPC read with Section 6 of POCSO Act.
It is alleged that the petitioner kidnapped the daughter of the informant and took her to different places where he forcefully committed rape on her several times. The statement of the victim recorded under Section 164 Cr.P.C., copy of which is enclosed to the bail application, does not support the prosecution case.
Considering the above facts, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the trial Court on each date of posting of the case without fail.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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