Orissa High Court
Jaga @ Jagannath Pradhan vs State Of Odisha .... Opposite Party on 18 July, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 6473 of 2023
Jaga @ Jagannath Pradhan .... Petitioner
Mr. K. Pradhan, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. T.K. Praharaj, SC
CORAM: JUSTICE V. NARASINGH
ORDER
18.07.2023 Order No.
02. 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.319 of 2023, pending in the Court of the learned NGN- cum-J.M.F.C., Tangi, arising out of Tangi P.S. Case No.361 of 2023 for alleged commission of offences under Sections 376(2)(n)/292-A/294/323/354-C/506 of IPC read with Section 66(E)/67/67(A) of I.T. Act.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 1st Additional Sessions Judge, Khurda, by order dated 12.05.2023 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 02.05.2023 and as charge sheet has been filed on 29.06.2023, he may be released on bail.
5. Learned counsel for the State opposes the prayer for bail.
Page 1 of 26. Perused the 164 Cr.P.C. statement of the victim.
7. Considering the same, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
8. Accordingly, the BLAPL stands disposed of.
9. Urgent certified copy of this order be granted as per rule.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 19-Jul-2023 19:43:44 Page 2 of 2