Orissa High Court
Bagala @ Arjuna Pradhan vs State Of Odisha & Another .... Opposite ... on 8 September, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.7006 OF 2021
Bagala @ Arjuna Pradhan .... Petitioner
Mr. Pabitra Kumar Nayak, Advocate
-versus-
State of Odisha & Another .... Opposite Parties
Mr. Karunakar Nayak, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
08.09.2021 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Petitioner being in custody in connection with Rengali Dam Site P.S. Case No.141 of 2020 corresponding to G.R. Case No.1562 of 2020 on the file of learned S.D.J.M., Talcher, running for commission of offence under sections 376(2)(n)/376(1) 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 recorded under Section-161 of the Cr.P.C. as those stand against the Petitioner with other surrounding Page 1 of 2 // 2 // circumstances as also the period of detention of the Petitioner in custody and on going through the order passed by 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 till conclusion of the trial.
Violation of any of the above condition(s) shall entail cancellation of bail.
5. The BLAPL is accordingly disposed of.
6. Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Page 2 of 2