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Judgment
16 paragraphs · 257 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.379, I.P.C.
Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 24.1.2021 and in the meantime investigation has been
completed.
On the other hand, learned A.S.C. for the State-Opposite Party opposes the prayer for bail of the Petitioner by submitting that this Petitioner has
number of criminal antecedents.
After hearing both the parties and considering the period of detention of the Petitioner inside custody as well as fact of completion of investigation, it
is directed to release the Petitioner on bail in connection with Bhatli P.S. Case No.216/2020 corresponding to C.T. Case No.1191/2020 on such terms
and conditions to be fixed by the learned S.D.J.M., Bargarh as he deems just and proper including the condition that the Petitioner shall not be involved
in any other offence while on bail and shall appear before the IIC, Bhatli P.S. once in each week till completion of trial. It is made clear that violation
of any of the conditions as fixed by this Court or by the court below shall entail cancellation of his bail.
BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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