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[Cites 6, Cited by 0]

Orissa High Court

BLAPL/3574/2019 on 16 July, 2019

Author: S. K. Sahoo

Bench: S. K. Sahoo

                               BLAPL No.3574 of 2019




3.   16.07.2019         Heard learned counsel for the petitioner and the
                  learned counsel for the State.
                        This is an application under section 439 Cr.P.C. in
                  connection with C.T. Case No.06 of 2019 arising out of
                  Bargarh Town P.S. Case No.601 of 2018 pending in the
                  Court of learned Addl. Sessions Judge -cum- Special Judge
                  (POCSO)    Act,   Bargarh   for   offences   punishable    under
                  sections 363/366/376(2)(n) of the Indian Penal Code read
                  with section 6 of the POCSO Act.
                        The petitioner moved an application for bail before
                  the Court of learned Addl. Sessions Judge -cum- Special
                  Judge (POCSO) Act in charge, Bargarh which was rejected
                  on 04.04.2019.
                        Considering the submission made by the learned
                  counsel for the petitioner that the petitioner is in judicial
                  custody since 14.02.2019 and charge sheet has been
                  submitted under sections 363/366/376(2)(n) of the Indian
                  Penal Code read with section 6 of the POCSO Act and after
                  going through the 164 Cr.P.C. statement of the victim and
                  other materials available on record produced by the learned
                  counsel for the State, 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
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                  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.
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          Accordingly, the BLAPL is disposed of.
          Urgent certified copy of this order be granted on
    proper application.
                                             .......................
                                             S. K. Sahoo, J.

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