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Judgment
8 paragraphs · 262 wordsB. P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.452/307/506/394/34, I.P.C. and Secs.25/27 of the Arms Act.
Heard Mr. S. Panda, learned counsel for the Petitioner as well as Miss S. Mishra, 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 2.5.2019 and in the meantime two witnesses have already been examined in course of trial. It is further stated that the Petitioner being a permanent resident under Barbil Police Station, there is no chance of his abscondence and he has no criminal antecedent.
After hearing learned A.S.C. and considering the period of detention of the Petitioner inside custody and the fact of completion of investigation, it is directed to release the Petitioner on bail in connection with Harichandanpur P.S. Case No.47/2019 corresponding to S.T. Case No.60/118 of 2019 on such terms and conditions to be fixed by the learned Sessions Judge, Keonjhar as he deems just and proper including the condition that, the Petitioner shall appear before the IIC, Harichandanpur P.S. once in each fortnight, he shall not be involved in any other offence while on bail, and he shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the court or tamper with the evidence
The BLAPL is accordingly disposed of.
An urgent certified copy of this order be issued as per rules.
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