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Judgment
13 paragraphs · 287 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in G.R. Case No.212 of 2023 pending on the file of learned S.D.J.M, Dhenkanal, arising out of Dhenkanal Town P.S Case No.101 of 2023 for commission of the alleged offence under Sections 394/34 IPC.
Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned ADJ-cum-Special Judge (Vigilance), Dhenkanal by order dated 24.04.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the Petitioner is in custody since 20.02.2023 on the accusation of snatching away a bag from the Informant which was containing cash and other valuables.
It is further submitted that the cash of Rs.1,00,000/- has already been recovered.
It is stated that since the investigation has progressed substantially, the Petitioner may be released on bail.
Learned counsel for the State opposes the prayer in view of the manner in which the offence has been committed, identification of the Petitioner in the T.I Parade and his criminal antecedent.
Considering the recovery as noted, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
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 submission of final form. 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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