Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Orissa High Court

Gajindra Lahajal vs State Of Odisha .... Opp. Party on 6 April, 2021

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           BLAPL No. 1902 of 2021


                  Gajindra Lahajal                ....       Petitioner
                                        Mr. S.N. Mishra (4), Advocate
                                        -versus-
                  State of Odisha                 ....      Opp. Party
                                                 Mr. A.P. Das, A.S.C.

                                      CORAM:

                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 06.04.2021

02. 1. This matter is taken up by video conferencing mode.

2. Heard the learned counsel for the petitioner and learned counsel for the State.

3. This is an application under section 439 of Cr.P.C. in connection with Junagarh P.S. Case No.03 of 2021 corresponding to C.T. Case No.2/3 of 2021 (POCSO) pending in the file of learned Addl. Sessions Judge -cum- Special Court under POCSO Act, Bhawanipatna for alleged commission of offences under sections 363/376(2)(n) of the Indian Penal Code read with section 6 of the POCSO Act.

4. The prayer for bail of the petitioner was rejected by the learned Addl. Sessions Judge -cum- Special Court under POCSO Act, Bhawanipatna vide order dated 23.02.2021.

// 2 //

5. Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 04.02.2021 and that investigation has made substantial progress and after going through the 164 Cr.P.C. statement of the victim placed by the learned counsel for the State, I am inclined to release the petitioner on bail.

6. Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) with two local 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.

7. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.

( S.K. Sahoo) Judge P Page 2 of 2