Bapi @ Jayakrushna Pradhan vs The State Of Odisha
2021 Latest Caselaw 6713 Ori

                    IN THE HIGH COURT OF ORISSA : CUTTACK
                                     JCRLA No.5 of 2017
                        Bapi @ Jayakrushna Pradhan       ...      Appellant
                                          -Versus-
                        The State of Odisha              ...      Respondent

                       CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                            ORDER

I.A. No.106 of 2019

04. 29.06.2021 This matter is taken up by video conferencing mode.

It appears from the materials available on record that the Petitioner/Appellant has been convicted and sentenced to undergo R.I. for a period of three years and to pay fine of Rs.1,000/-, in default, to undergo further R.I. for a period of fifteen days for commission of the offence under Section 363 of the I.P.C. and to undergo R.I. for ten years and to pay fine of Rs.10,000/-, in default, to undergo further R.I. for one month for commission of the offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 vide judgment of conviction and order of sentence passed by the learned Sessions-cum-Special Judge, Nayagarh in T.R. No.12 of 2015.

Considering the facts and submissions made, especially the evidence of the victim, heinousness and seriousness of the offence in which the Petitioner/Appellant is convicted, sentence imposed, and also the judgment of

conviction prima facie cannot be said to be perverse, I am not inclined to release the Petitioner/Appellant on bail.

Accordingly, prayer for bail of the Petitioner/Appellant stands rejected.

The I.A. stands disposed of being dismissed. 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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S.Pujahari, J.

JCRLA No.5 of 2017

04. 29.06.2021 Paper Books be prepared within a month and the matter be listed thereafter for hearing.

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S.Pujahari, J.

DA/PKS