Orissa High Court
Mahananda Ghatal vs State Of Odisha on 28 August, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 3683 of 2020
Mahananda Ghatal ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
05. 28.08.2020 This matter is taken up through Video
Conferencing.
Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 of
Cr.P.C. in connection with C.T. Case No.94 of 2020
arising out of Phulbani Town P.S. Case No.36 of 2020
pending in the Court of learned S.D.J.M., Phulbani for
offences punishable under sections 354-A/376(2)(l)/511
of the Indian Penal Code.
The petitioner moved an application for bail
before the Court of learned Sessions Judge, Phulbani
which was rejected on 18.05.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 12.03.2020 and he has been charge
sheeted under sections 354-A/376(2)(l)/511 of the
Indian Penal Code and after going through the 164
Cr.P.C. statement of the victim placed by the learned
counsel for the State and other materials available on
record, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the
aforesaid case on furnishing bail bond of Rs.20,000.00
(rupees twenty thousand) with two solvent sureties each
for the like amount to the satisfaction of the Court in
seisin over the matter with further terms and conditions
as the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order is granted on
proper application.
sisir .............................
S.K. Sahoo, J.