Orissa High Court
Muna @ Gopal Kishore Barik vs State Of Odisha .... Opposite Party on 18 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.6275 of 2021
Muna @ Gopal Kishore Barik .... Petitioner
Mr. Amlan Shakti Paul, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Tapas Kumar Praharaj, SC
CORAM:
MR. JUSTICE D.DASH
ORDER
18.08.2021 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).
2. The Petitioner being in custody in connection with Kharbelanagar P.S. Case No.188 of 2021 corresponding to T.R. Case No.271 of 2021 on the file of learned Addl. Sessions Judge, Bhubaneswar running for commission of offence under sections 354/354-A/294/506 IPC read with section 8 of 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 as those stand against the Petitioner with other surrounding circumstances including Page 1 of 2 // 2 // the period of detention of the Petitioner in custody and on going through the order passed by the learned Additional 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 appear in person before the court in seisin of the case on each date of posting of the case till conclusion of the trial; and will not terrorize or threaten the prosecution witnesses in any manner.
Violation of any of the above condition(s) shall entail cancellation of bail.
5. The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D.Dash) Judge Aks Page 2 of 2