Orissa High Court
Sanjay Biswas vs State Of Odisha on 20 November, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 7314 of 2020
Sanjay Biswas ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
02. 20.11.2020 This matter is taken up through Video
Conferencing.
Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 of
Cr.P.C. in connection with G.R. Case No.238 of 2020
arising out of M.V.79 P.S. Case No.56 of 2020 pending in
the Court of learned J.M.F.C., Motu for offences
punishable under sections 376(1)/506 of the Indian
Penal Code.
The petitioner moved an application for bail
before the Court of learned Sessions Judge, Malkangiri
which was rejected on 24.09.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 03.09.2020 and investigation has made
substantial progress and after going through the F.I.R.
and 161 Cr.P.C. statement of the victim and on hearing
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.
Sisir .............................
S.K. Sahoo, J.