Orissa High Court
Sanat Pradhan vs State Of Odisha .... Opposite Party on 22 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 7477 of 2023
Sanat Pradhan .... Petitioner
Mr. J. Pradhan, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. T.K. Praharaj, SC
CORAM: JUSTICE V. NARASINGH
ORDER
22.08.2023 Order No.
02. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with C.T. Case No.222 of 2023, pending in the file of learned J.M.F.C., G Udaygiri, Kandhamal arising out of Raika P.S. Case No.39 of 2023 for alleged commission of offence under Sections 417/376(2)(n)/313/506/420/294 of IPC.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Balliguda by order dated 22.06.2023 in the aforementioned case, the present BLAPL has been filed.
4. It is submitted that the petitioner is in custody since 13.05.2023 and as charge sheet has been filed on 10.07.2023, further continuance of the petitioner in custody is not warranted.
5. Learned counsel for the State opposes the prayer for bail.
6. Perused the 164 Cr.P.C. statement of the victim.
7. Considering the tenor thereof and taking into account the filing of charge sheet and period of custody, this Court directs the Page 1 of 2 petitioner to be released on bail on such terms to be fixed by the learned Court in seisin subject to verification of criminal antecedent.
8. If it comes to fore that the Petitioner has any criminal antecedent, this order shall stand recalled.
9. Accordingly, the BLAPL stands disposed of.
10. Urgent certified copy of this order be granted as per rules.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa Date: 23-Aug-2023 16:09:14 Page 2 of 2