Orissa High Court
Matka Munda @ Muralidhar vs State Of Odisha .... Opposite Party on 20 September, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.7355 OF 2021
Matka Munda @ Muralidhar .... Petitioner
Munda
Mr. Subrata Panda, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.S.K. Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
ORDER
20.09.2021 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Petitioner being in custody in connection with Ghatagaon P.S. Case No.26 of 2018 corresponding to Special Case No.11 of 2018 on the file of learned Additional Sessions Judge-cum-Special Judge, Keonjhar running for commission of offence under Section-376(2)(1)/342 of the IPC read with Section-6 of the POCSO Act, 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 as those stand against the Petitioner with other Page 1 of 2 // 2 // surrounding 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-cum-Special 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.
5. The BLAPL is accordingly disposed of.
6. Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Page 2 of 2