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Bhuyan @ Suba @ Rede Tiu vs State Of Orissa

Orissa High Court · Decided on 28 February 2022 · Citation: (2022) 02 OHC CK 0205

HON’BLE JUDGES
Sashikanta Mishra, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 302
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 10255 Of 2021
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Judgment

9 paragraphs · 203 words

Sashikanta Mishr, J

1.

This matter is taken up through virtual mode.

2.

Heard Mr. S.P.Dash, learned counsel for the Petitioner and P.K.Maharaj, learned Addl. Standing Counsel for the State.

3.

The Petitioner is in custody since 23rd October, 2020 in connection with Mahuldiha P.S. Case No.54/2020 corresponding to S.T. Case No.37/2021 (arising out of C.T. Case No.579/2020) pending in the court of learned Addl. Sessions Judge, Karanjia for the alleged commission of the offence under Section 302/34 of I.P.C.

4.

Considering the submissions made, the materials on record, the period of detention already undergone and the fact that one of the co-accused who stands on the same footing has already been released on bail as per order passed by this Court in BLAPL No.9553/2021, I am inclined to allow the prayer for bail.

5.

Let the Petitioner be released on bail on such terms and conditions as may be imposed by the court in seisin over the matter in the aforesaid case including the condition that he shall appear before the court below on each date of posting of the case without fail.

6.

The BLAPL is disposed of.

7.

Urgent certified copy of this order be granted on proper application.

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