Orissa High Court
Suryanarayan Bisoyi vs State Of Odisha .... Opposite Party on 1 September, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.6886 OF 2021
Suryanarayan Bisoyi .... Petitioner
Mr.G.K. Nayak, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Karunakar Das, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
01.09.2021 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Petitioner being in custody in connection with Gangapur P.S. Case No.228 of 2021 corresponding to G.R. Case No.628 of 2021 on the file of learned J.M.F.C., Aska running for commission of offence under Section-376(2)(n) /506 of the IPC, has filed this application under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Taking into account the submissions made; further keeping in view the materials on records including the statement of the victim as those stand against the Petitioner with other surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order passed by Page 1 of 2 // 2 // the learned Addl. Sessions Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail in the aforesaid case on such terms and conditions as deemed just and proper by the Court in seisin of the case with further conditions that he will not terrorize or threaten the prosecution witnesses; and will appear in person before the Court in seisin of the case on each date of posting of the case.
5. The BLAPL is accordingly disposed of.
6. Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Page 2 of 2