Drona Pujari vs State Of Orissa

B. P. Routray, J

This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Drona Pujari in connection with Jharigaon P.S. Case No.153 of 2020

corresponding to T.R. Case No.329 of 2020 pending in the court of learned Additional Sessions Judge-cum-Special Judge (POCSO), Nabarangapur

for alleged commission of offence under Sections 363/366/376(2)(n)/376(3)/294 of the Indian Penal Code and Section 6 of the POCSO Act.

It is submitted that the Petitioner is inside custody since 9th October, 2020 and as per the statement of the victim, she stayed in the house of the

accused as his wife.

After hearing learned State counsel and considering the statement of the victim recorded under Section 164 Cr.P.C. as well as the circumstances of

the case, it is directed to release the Petitioner on bail in the aforesaid case on such terms and conditions to be fixed by the learned court in seisin over

the matter including the condition that, the Petitioner shall not dissuade any witness directly or indirectly by way of inducement, threat or promise

acquainted with the facts of the case from disclosing such facts before the Court or tamper with the evidence.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s

Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No. 4798, dated 15th April, 2021.

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