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Judgment
V. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with S.T. Case No.26 of 2023 pending in the Court of learned Additional Sessions Judge, Karanjia arising out of Jashipur P.S. Case No.86 of 2023 for commission of offence alleged under Sections 399/402 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Karanjia by order dated 19.05.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the Petitioner is in custody since 25.03.2023 and as charge sheet has already been filed on 22.05.2023, he may be released on bail.
Learned counsel for the State opposes the prayer for bail keeping in view the series of criminal antecedents as stated in the order of rejection.
Considering the nature of allegation, period in custody and the punishment prescribed, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin over the matter.
Additionally, it is directed that the Petitioner shall appear before the jurisdictional police station once every week on such date and time to be fixed by the learned Court in seisin till conclusion of trial. Certification of such appearance shall be submitted to the Court in seisin.
The BLAPL thus stands disposed of.
Urgent certified copy of this order be granted as per rules.
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