AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
20 paragraphs · 330 wordsB. P. Routray, J
The matter is taken up through video conferencing mode.
Heard Ms. M. Mishra, learned counsel for the Petitioner, Mr. P.K. Samal, learned counsel for the Informant and Mr. S.K. Mishra, learned
Additional Standing Counsel for the State.
This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Sambit Samal in connection with Badachana P.S. Case No.354 of
2021 corresponding to C.T. Case No.1514 of 2021 pending in the court of learned J.M.F.C., Chandikhol for alleged commission of offence under
Sections 341/323/294/506/376(2)(n)/34 of the Indian Penal Code.
It is submitted that the Petitioner is inside custody since 13th October, 2021 and in the meantime investigation has been completed. It is further
submitted that as per allegations there was love relationship between the victim and the Petitioner with promise to marry.
Learned counsel for the informant submits that in the meantime the victim has given birth to a male child and the Petitioner kept physical
relationship with the victim with promise to marry.
Upon hearing learned State counsel, learned counsel for the informant and considering the statement of the victim recorded under Section 164
Cr.P.C. as well as 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, in the manner prescribed vide Court’s Notice No.514 dated 7th January,
2022.
.......................................................