Orissa High Court
BLAPL/4091/2019 on 2 August, 2019
Author: S. K. Sahoo
Bench: S. K. Sahoo
BLAPL No.4091 of 2019
03. 02.08.2019 Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 Cr.P.C. in
connection with C.T. Case No.286 of 2019 arising out of
Bargarh Sadar P.S. Case No.50 of 2019 pending in the Court
of learned S.D.J.M., Bargarh for offence punishable under
sections 370/34 of the Indian Penal Code.
The petitioner moved an application for bail
before the learned Sessions Judge, Bargarh which was
rejected on 19.04.2019.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 12.03.2019, charge sheet has been submitted
and taking into account the statement of the victim Birabati
Bag which was produced by the learned counsel for the State
and taking into account the 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.20,000/- (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.
Accordingly, the BLAPL is disposed of.
Urgent certified copy of this order be granted on
proper application.
sisir
.......................
S. K. Sahoo, J.
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