Bulu Manahira vs State Of Odisha

B. P. Routray, J

This matter is taken up by video conferencing mode.

2. This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.395/452/323/506/364-A/412, I.P.C. and Secs.25/27

of Arms Act.

3. Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.

4. It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 10.10.2020 and in the meantime charge-sheet has

been submitted for the offences aforestated except the offences under the Arms Act. It is also submitted that as per the statement of the informant-

victim, the occurrence took place to take revenge for the administrative action taken against one of the Peons working in the office of the informant.

The present Petitioner has no criminal antecedent and though he has been identified in the TI parade, but nothing has been recovered from his

possession.

5. After hearing learned A.S.C. for the State and considering the materials surfaced against the Petitioner as well as the circumstances and his

period of detention inside custody, it is directed to release the Petitioner on bail in connection with Jharsuguda P.S. Case No.716/2020 corresponding

to C.T. Case No.2617/2020 on such terms and conditions to be fixed by the learned S.D.J.M., Jharsuguda as he deems just and proper including the

condition that the Petitioner shall not be involved in any other offence while on bail and 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.

6. BLAPL is accordingly disposed of.

7. Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.

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