Rohit Pradhan vs State Of Odisha

B. P. Routray, J

The matter is taken up through video conferencing.

Mr. M.K. Mohanty, learned Addl. Standing Counsel submits upon instructions that, notice has been served on the informant through police.

Heard Mr. Amulya Ratna Panda, learned counsel for the Petitioner and Mr. Mohanty, learned Addl. Standing Counsel for Opposite Party - State.

This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Rohit Pradhan in connection with Balliguda P.S. Case No.03 of 2019

corresponding to C.T. Case No.01 of 2019 pending in the court of learned Addl. Sessions Judge-cum-Special Judge, POCSO, Phulbani for alleged

commission of offence under Section 363/365/294/376(3)/376(2)(n) of the Indian Penal Code and under Section 6 of the POCSO Act.

It is submitted that the Petitioner is inside custody since 8th March, 2019 and as per the statement of the victim she was in love relationship with the

Petitioner and they eloped together.

After hearing learned State counsel 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 the aforesaid case on such terms and conditions to be fixed by the learned court in seisin over

the matter 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.

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