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Judgment
9 paragraphs · 188 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 10.01.2022 in connection with Mohana P.S. Case No.171 of 2021 corresponding to S.T. Case No.03 of 2022 pending in the Court of learned Addl. Sessions Judge- cum- Special Court Paralakhemundi, Gajapati for the alleged commission of offence under Sections 294/341/506/376(1)/34 of IPC.
The Court below has forwarded copies of deposition of the witnesses including that of the victim, who was examined as P.W.-12. It is seen that she has not supported the prosecution case at all.
Under such circumstances, 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 rule.
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