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Judgment
15 paragraphs · 252 wordsD.Dash, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
The Petitioner being in custody in connection with Begunia P.S. Case No.257 of 2020 corresponding to T.R. Case No.158 of 2021on the file of
learned Additional Sessions Judge, Bhubaneswar running for commission of offence under sections 363366/376(2)(n) of the 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.
Heard learned counsel for the Petitioner and learned counsel for the State.
Taking into account the submissions made; further keeping in view the materials on records including the statement of the victim as those stand
against the Petitioner with other surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order
passed by the learned Additional Sessions 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 including the victim; 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.
The BLAPL is accordingly disposed of. Issue urgent certified copy as per rules..
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