Amit Behera vs State Of Odisha

S.K. Sahoo, J

This matter is taken up by video conferencing mode. Heard learned counsel for the petitioner and the learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.268 of 2020 arising out of Purusottampur P.S. Case No.69 of

2020 pending in the Court of learned J.M.F.C., Purusottampur for commission of offences punishable under sections 457/380/411/34 of the Indian

Penal Code.

The petitioner moved an application for bail before the Court of learned Additional Sessions Judge, Chatrapur, Ganjam which was rejected on

25.01.2021.

Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 10.11.2020 and he has been

charge sheeted under sections 457/380/411/34 of the Indian Penal Code and the offences are triable by Magistrate and the co-accused persons have

already been released on bail by this Court in BLAPL No.774 of 2021 and other bail applications and after hearing the learned counsel for the State, I

am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent

sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may

deem just and proper.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s

Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.