Orissa High Court
Alfonce Tirkey @ Alfanos vs State Of Odisha .... Opposite Party on 30 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 8902 of 2023
Alfonce Tirkey @ Alfanos .... Petitioner
Tirkey
Mr. D.K. Mohapatra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. T.K. Praharaj, SC
CORAM: JUSTICE V. NARASINGH
ORDER
30.08.2023 Order No.
01. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with G.R. Case No.612 of 2023, pending in the Court of the learned S.D.J.M., Sundargarh arising out of Talsara P.S. Case No.117 of 2023, for commission of alleged offences under Sections 376(2)(n)/506/292 of IPC read with Section 66E/67/67a of I.T. Act.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Sundargarh by order dated 01.08.2023 in the aforementioned case, the present BLAPL has been filed.
4. It is submitted by the learned counsel that the petitioner is in custody since 27.06.2023 and as charge sheet has been filed on 11.08.2023, his further continuance in custody is unwarranted.
5. Learned counsel for the State opposes the prayer for bail.
Page 1 of 26. This Court perused the statement of the victim and the materials on record with regard to the allegation under the I.T. Act.
7. Considering the same, this Court is not inclined to entertain the bail application at this stage.
8. Leave is granted to the petitioner to renew his prayer before the learned Court in seisin after examination of the victim.
9. Accordingly, the BLAPL stands disposed of.
10. Urgent certified copy of this order be granted as per rules.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa Date: 31-Aug-2023 18:50:59 Page 2 of 2