Ranjan Nahak @ Naik vs State Of Odisha
2022 Latest Caselaw 6811 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.372 of 2022

             Ranjan Nahak @ Naik                      ....             Appellant


                                                    Mr. M.Acharya,
                                                    Advocate

                                         -versus-
             State of Odisha                          ....           Respondent
                                                    Mr.R. Tripathy,
                                                    Addl. Standing Counsel
             CORAM:

                       JUSTICE SASHIKANTA MISHRA
                                       ORDER

22.11.2022.

Order No. I.A. No.732 of 2022

2. 1. This matter is taken up through virtual mode.

2. The Appellant-Petitioner was on bail during trial and has been in custody after passing of the impugned judgment of conviction. It is submitted that the Appellant-Petitioner has been falsely implicated in the case inasmuch as he and the victim were in a consensual relationship for five years and only because the Appellant-Petitioner refused to marry her, the case was foisted.

// 2 //

3. Considering the submissions and on perusal of the statements of the witnesses including that of the victim, I am inclined to release the Appellant-Petitioner on bail. Let the Appellant- Petitioner be released on bail on such terms and conditions as may be fixed by the convicting Court in S.T. Case No.54/44/2021 including the condition that he shall not misuse the liberty granted to him I.A. is disposed of.

(Sashikanta Mishra) Judge

AKB