Orissa High Court
Nirmal Maharana vs State Of Odisha ... Opp. Party on 16 December, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 4981 of 2020
Nirmal Maharana ... Petitioner
-Versus-
State of Odisha ... Opp. party
05. 16.12.2020 This matter is taken up through video
conferencing.
Heard learned counsel for the petitioner and the
learned counsel for the State.
This is an application under section 439 Cr.P.C. in
connection with C.T. Case No.73 of 2020 arising out of
Bheden P.S. Case No.73 of 2020 pending in the Court of
learned NGN -cum- J.M.F.C., Attabira for offences
punishable under sections 376(1)/292/506 of the Indian
Penal Code read with section 66(E) of the Information
and Technology Act.
The petitioner moved an application for bail
before the Court of learned Sessions Judge, Bargarh
which was rejected on 24.06.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 02.05.2020 and he has been charge
sheeted under sections 376(1)/292/506 of the Indian
Penal Code read with section 66(E) of the Information
and Technology Act and after going through the 164
Cr.P.C. statement of the victim who is aged about twenty
one years placed by the learned counsel for the State, I
am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the
aforesaid case on furnishing bail bond of Rs.20,000.00
(rupees twenty thousand) with two solvent sureties each
for the like amount to the satisfaction of the Court in
seisin over the matter with further terms and conditions
as the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order is granted on
proper application.
.............................
S.K. Sahoo, J.
P