S.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Learned counsel for the petitioner undertakes to remove the defects as pointed out by the Stamp Reporter within a week.
Since one of the offences under which charge sheet has been submitted is under section 376(3) of the Indian Penal Code, let an extra copy of the revision petition be served on the learned counsel for the State by tomorrow (02.03.2023), who shall send the same to the Inspector-in-Charge of Baisinga police station for its service on the informant in Baisinga P.S. Case No.405 of 2022 and it will be intimated to her that the matter is likely to be taken up on 27.03.2023 and if she so likes, she can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.
Learned counsel for the State seeks some time to produce the case diary as well as the social investigation report.
I.A. No.132 of 2023
This is an application for interim bail on the ground that the petitioner is to appear the Annual Upashastri (Regular and Ex-Regular) Examination, 2023 and his examination is scheduled to be held on 03.03.2023 and concluded on 15.03.2023. The admit card has been annexed to the interim application.
Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application, the age of the petitioner and the documents annexed therein, I am inclined to release the petitioner on interim bail. The interim bail period shall start from 02.03.2023 and the petitioner shall surrender before the learned trial Court on 20.03.2023.
Let the petitioner be released on interim bail for the aforesaid period in connection with Baisinga P.S. Case No.405 of 2022 corresponding to Juvenile Case No.98 of 2022 pending before the learned Principal
Magistrate, Juvenile Justice Board, Mayurbhanj, Baripada on such terms and conditions as the learned Board in seisin over the matter may deem just and proper with further conditions that:-
(i) one surety should be the family member of the petitioner, who shall furnish an undertaking that the petitioner shall not be allowed to come in contact with any unsocial and criminal association and shall not be exposed to any moral, physical or psychological danger and further he shall ensure that the petitioner is not indulged in any criminal activities and he shall further ensure the presence of the petitioner during inquiry before the Board as and when required;
(ii) the District Probation Officer shall keep a close vigilance on the activities of the petitioner while on interim bail.
Accordingly, the I.A. is disposed of.
A copy of this order be communicated immediately to the Court of learned Principal Magistrate, Juvenile Justice Board, Mayurbhanj, Baripada by the learned Registrar (Judicial) of this Court and thereafter, if the bail bonds are filed, without waiting the certified copy of this order, learned Board shall do well to proceed to pass release order after verifying the documents in accordance with law and for such purpose, the file be placed before the learned Registrar (Judicial).
Learned counsel for the petitioner undertakes to file the certified copy of this order before the learned Board by 10.03.2023.
A free copy of the order be handed over to the learned counsel for the State which is to be forwarded to the District Probation Officer, Mayurbhanj, Baripada for compliance.
CRLREV No.90 of 2023
List this matter on 27.03.2023. Learned counsel for the petitioner shall produce the surrender certificate of the petitioner on the next date.
Urgent certified copy of this order be granted on proper application during the course of day.
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