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Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard Mr. B.R. Tripathy, learned counsel for the Petitioner and Mr. P. Tripathy, learned Addl. Standing Counsel for the State.
The Petitioner is in custody since 22nd June, 2021 in connection with Rairakhol P.S. Case No.110/2021 corresponding to Special G.R. Case No.51/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Sambalpur for the alleged commission of the offence under Sections 341/323/324/376(2)/511/506/34 of I.P.C. and Section 8 of the POCSO Act.
Considering the nature of accusations, the materials on record, the period of detention already undergone and the fact that charge sheet has already been submitted in the case, I am inclined to allow the prayer for bail.
Let the Petitioner be released on bail on such terms and conditions as may be imposed by the court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting of the case without fail.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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