AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 226 wordsD.Dash, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
The Petitioner being in custody in connection with Dharmasala P.S. Case No.257 of 2021 corresponding to C.T. Case No.810 of 2021 on the file of
learned J.M.F.C., Chandikhole running for commission of offence under sections 52(a) of Odisha Excise Act, has filed this application under section
439 of the Cr.P.C. for his release on bail.
Heard learned counsel for the Petitioner and learned counsel for the State.
Taking into account the submissions made; further keeping in view the materials on records as those stand against the Petitioner with other
surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order passed by the learned Assistant
Sessions Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail in the aforesaid case on such terms and
conditions as deemed just and proper by the court in seisin of the case with further condition that will appear in person before the court in seisin of the
case on each date of posting of the case till conclusion of the trial.
Violation of any of the above condition(s) shall entail cancellation of bail.
The BLAPL is accordingly disposed of. Issue urgent certified copy as per rules..
……………………………