Orissa High Court
Harisankar Bag vs State Of Odisha on 19 March, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 7151 of 2020
Harisankar Bag ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
06. 19.03.2021 This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
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 C.T. Case No.226 of 2020
arising out of Junagarh P.S. Case No.230 of 2020
pending in the Court of learned J.M.F.C., Junagarh for
offences punishable under sections 376(2)(n)/313/506 of
the Indian Penal Code and section 12 of the POCSO Act.
The petitioner moved an application for bail
before the Court of learned Addl. Sessions Judge,
Dharamgarh 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 04.08.2020 and he has been
charge sheeted under sections 376(2)(n)/313/506 of the
Indian Penal Code and section 12 of the POCSO Act and
after going through the 164 Cr.P.C. statement of the
victim who is aged about twenty years and other
materials available on record, 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.50,000.00
(rupees fifty thousand) with two local 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 be granted on
proper application.
.............................
S.K. Sahoo, J.
Sisir