Orissa High Court
Vivek Tete @ Vickey vs State Of Odisha ... Opp.Party on 11 January, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 2061 of 2020
Vivek Tete @ Vickey ... Petitioner
-VERSUS-
State of Odisha ... Opp.Party
04. 11.01.2021 The matter is taken up through Video
Conferencing.
This is an application for bail under section 439
Cr.P.C. in connection with Jhumpura P.S. Case No.03 of
2020 corresponding to Special Case No. 01 of 2020
pending in the Court of learned Special Judge, Keonjhar
for alleged commission of offences under sections 363,
506, 376DB of the Indian Penal Code and section 6 of
D.P. Act.
The prayer for bail of the petitioner has been
rejected by the learned Special Judge, Keonjhar by order
dated 18.02.2020.
In view of the age of the victim, who was thirteen
years at the time of occurrence and her 164 Cr.P.C.
statement, I am not inclined to release the petitioner on
bail. The prayer for bail stands rejected.
The petitioner is at liberty to renew his prayer for
bail after examination of the victim in the trial Court.
The BLAPL is accordingly disposed of.
............................
S.K. Sahoo, J.
PKSahoo