Orissa High Court
Lipun Ojha @ Lipu vs State Of Odisha on 12 August, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 3133 of 2020
Lipun Ojha @ Lipu ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
05. 12.08.2020 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 G.R. Case No.170 of 2020
arising out of Konark P.S. Case No.48 of 2020 pending in
the Court of learned J.M.F.C., Konark for offences
punishable under sections 417/376 of the Indian Penal
Code.
The petitioner moved an application for bail
before the Court of learned Addl. Sessions Judge,
Nimapara which was rejected on 05.05.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 23.04.2020, charge sheet has been
submitted under sections 417/376 of the Indian Penal
Code and after going through the 164 Cr.P.C. statement
of the victim who is aged about nineteen years and
stated about her marriage with the petitioner in a temple
and living with the petitioner as his wife and after
hearing 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 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.