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Orissa High Court

Anil Kumar Pattnaik @ vs State Of Odisha .... Opp. Party on 26 July, 2021

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           BLAPL No. 1054 of 2021

                 Anil Kumar Pattnaik @            ....        Petitioner
                 Muna

                                     Mr. B.K. Ragada, Advocate

                                       -versus-
                 State of Odisha                  ....       Opp. Party

                                     Mr. D.K. Pani,
                                     Addl. Standing Counsel

                                    CORAM:
                                JUSTICE S.K. SAHOO
                                     ORDER

Order No. 26.07.2021

04. 1. This matter is taken up by video conferencing mode.

2. Heard learned counsel for the petitioner and learned counsel for the State.

3. This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.541 of 2020 arising out of Jatni P.S. Case No.516 of 2020 pending in the Court of learned J.M.F.C., Jatni for offences punishable under sections 376/354-C/294/507/509 of the Indian Penal Code read with sections 66 (E) and 67/67(A) of the Information and Technology Act.

4. The petitioner moved an application for bail before the Court of learned 2nd Addl. Sessions Judge, Bhubaneswar which was rejected on 28.01.2021.

5. Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial // 2 // custody since 25.12.2020 and he has been charge sheeted under sections 376/354-C/294/507/509 of the Indian Penal Code read with section 66 (E) and 67/67(A) of the Information and Technology Act and after going through the 164 Cr.P.C. statement of the victim who is aged about twenty three years placed by the learned counsel for the State and other materials available on record, I am inclined to release the petitioner on bail.

6. Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty 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.

7. The BLAPL is accordingly disposed of.

8. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No. 4587 dated 25th March 2020 as modified by Court's Notice No. 4798 dated 15th April 2021.

( S.K. Sahoo) Judge P Page 2 of 2