Dipuna @ Ajit Ray vs State Of Orissa

B. P. Routray, J

This matter is taken up through video conferencing.

This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.25(1-A)(1-AA) of the Arms Act.

Heard Mr. B.R. Mohanty, learned counsel for the Petitioner as well as Mr. P.K. Pattanaik, learned A.G.A. for the State-Opposite Party.

It is submitted that the Petitioner is inside custody since 11.4.2021 and in the meantime investigation having been completed

charge-sheet has already been submitted.

Mr. P.K. Pattanaik, learned A.G.A. for the State-Opposite Party opposes the prayer for bail of the Petitioner by submitting that the Petitioner has

11 criminal antecedents.

However, upon hearing both the parties and considering the period of detention of the Petitioner inside custody, it is directed to release the

Petitioner on bail in connection with Chauliaganj P.S. Case No.150/2021 corresponding to G.R. Case No.524/2021 on such terms and conditions to be

fixed by the learned J.M.F.C. (City), Cuttack 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 appear before the IIC, Chauliaganj P.S. once in each week till completion of trial. It is made clear that violation of any

of the conditions as fixed by this Court or by the court below shall entail cancellation of his bail.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office

Order circulated vide Memo No.514, dated 7th January, 2022.

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