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Judgment
17 paragraphs · 297 wordsD.Dash, J
This matter is taken up through video conferencing mode.
2. The Petitioner being in custody in connection with Basta P.S. Case No.67 of 2021 corresponding to Special Case No.87 of 2021 on the file of
learned J.M.F.C., Basta running for commission of offence under section 363/366/376(2)(n) IPC read with section 6 of POCSO Act, has filed this
application under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Taking into account the submissions made; further keeping in view the materials on records as those stand against the Petitioner with other
surrounding circumstances including the period of detention of the Petitioner in custody and on going through the order passed by the learned Special
Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail in the aforesaid case on such terms and conditions
as deemed just and proper by the court in seisin of the case with further conditions that he will not terrorize or threaten the prosecution witnesses in
any manner and will appear in person before the court in seisin of the case on each date of posting of the case till conclusion of the trial.
Violation of any of the above condition(s) shall entail cancellation of bail.
5. The BLAPL is accordingly disposed of.
6. 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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