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Judgment
12 paragraphs · 241 wordsV. Narasingh, J
1.This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is an accused in connection with C.T. Case No.2154 of 2022, pending on the file of learned S.D.J.M., Jharsuguda, arising out of Brajarajnagar P.S. Case No.252 of 2022, for commission of offences under Section 399/402 of IPC read with Section 25 of Arms Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Jharsuguda, by order dated 19.09.2022 in the aforementioned case, the present BLAPL has been filed.
Taking into account the nature of accusations and that the petitioner is in custody since 23.08.2022, the petitioner seeks release on bail.
Such prayer of learned counsel for the petitioner is opposed by the learned counsel for the State inter alia on the ground that the petitioner has criminal proclivity.
Considering the period of custody and the nature of allegations and as investigation has progressed substantially, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin over the matter.
Additionally, it is directed that the petitioner shall appear before the jurisdictional police station once every week till conclusion of trial.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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