Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Orissa High Court

Kalia Kharsel vs State Of Odisha .... Opposite Party on 9 December, 2022

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     BLAPL No.9887 of 2022

             Kalia Kharsel                       ....                   Petitioner
                                                      Mr. S.N. Mishra, Advocate
                                           -versus-

             State of Odisha                     ....              Opposite Party
                                                           Mr. K.K. Gaya, ASC

                                CORAM: JUSTICE V. NARASINGH

                                         ORDER

09.12.2022 Order No.

03. 1. It is submitted by the learned counsel for the State, on instruction, that the notice has been served on the victim/informant on 04.11.2022. In spite of service of notice, none appears for the victim/informant.

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

3. The Petitioner is an accused in C.T. Case No.274/71 of 2022 (POCSO) pending on the file of learned Addl. Sessions Judge- cum-Special Court under PCOSO Act, Bhawanipatna, arising out of Junagarh P.S. Case No.280 of 2022, for commission of offence under Sections 363/366/376(2)(n)/376(3) IPC and Section 6 of the POCSO Act.

4. Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge-cum-Special Court under PCOSO Act, Bhawanipatna by order dated 25.07.2022 in the aforementioned case, the present BLAPL has been filed.

Page 1 of 2

5. It is submitted by the learned counsel for the Petitioner that the Petitioner is in custody since 25.07.2022 and as charge sheet has been filed on 26.07.2022, his further continuance in custody is not warranted.

6. Learned counsel for the State opposes the prayer for bail.

7. Perused the statement of the victim recorded under Section 164 Cr.P.C.

8. Considering the tenor thereof and filing of the charge sheet, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned court in seisin over the matter.

9. Accordingly, the BLAPL stands disposed of.

10. Urgent certified copy of this order be granted as per rule.

(V. NARASINGH) Judge PKS Page 2 of 2