Orissa High Court
Goswami Jena vs State Of Odisha .... Opposite Party on 1 May, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 2163 of 2023
Goswami Jena .... Petitioner
Mr. R.R. Mishra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. P.K. Maharaj, ASC
Mr. M. Ray, Adv.(Informant)
CORAM: JUSTICE V. NARASINGH
ORDER
01.05.2023 Order No.
02. 1. Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the informant.
2. Learned counsel Mr. M. Ray & Associates have filed Vakalatnama on consent of the petitioner. The same is taken on record. Name of Mr. M. Ray & Associates be indicated in the brief, in the cause list as well as in the web portal of this Court.
3. The petitioner is an accused in connection with C.T. Case No.12 of 2023, pending in the file of the learned J.M.F.C., Basta, arising out of Basta P.S. Case No.7 of 2023, for alleged commission of offences under Sections 291/341/323/376(2)(n)/506/34 of IPC.
4. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Presiding Officer, Special Court (SC & ST), Balasore, by order dated 17.02.2023 in the aforementioned case, the present BLAPL has been filed.
Page 1 of 25. An affidavit stated to have been filed on behalf of the informant/victim indicating that the matter has been settled out of Court and the informant/victim has no objection, if the petitioner is enlarged on bail.
6. 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.
7. Accordingly, the BLAPL stands disposed of.
8. Urgent certified copy of this order be granted as per rule.
(V. NARASINGH) Judge Ayesha AYESHA Digitally signed by AYESHA ROUT ROUT Date: 2023.05.02 19:31:54 +05'30' Page 2 of 2