Orissa High Court
Bhagaban Pradhan vs State Of Odisha .... Opp. Party on 17 November, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.5423 of 2021
Bhagaban Pradhan .... Petitioner
Mr.J.Sahoo, Advocate
-versus-
State of Odisha .... Opp. Party
Mr.Arupananda Das,
Addl. Govt. Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 17.11.2021
03. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application for bail under section 439 of Cr.P.C. in connection with Sheragada P.S. Case No.161 of 2020 corresponding to S.T. Case No. 30 of 2021 pending in the file of learned Addl. Sessions Judge, Aska for alleged commission of offences under sections 420, 376(2)(n), 506 of the Indian Penal Code.
The prayer for bail of the petitioner was rejected by the learned Addl. Sessions Judge, Aska vide order dated 28.06.2021.
Considering the submissions made by the // 2 // learned counsel for the petitioner that the petitioner is in judicial custody since 28.12.2020, charge sheet has been submitted under sections 420, 376(2)(n), 506 of the Indian Penal Code and after going through the 164 Cr.P.C. statement of the victim, who is aged about twenty eight years and her medical examination report, which indicates that there was no bodily injury on her person, no physical clue and no sign or symptoms of recent sexual intercourse placed 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 a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court below may deem just and proper.
The BLAPL is accordingly disposed of. Issue urgent certified copy as per Rules.
PKSahoo ( S.K. Sahoo)
Judge
Page 2 of 2