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Judgment
14 paragraphs · 412 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Bhubaneswar Vigilance Cell P.S. Case No. 11 of 2023 corresponding to VGR Case No. 14 of 2023 pending in the file of learned Special Judge Vigilance, Bhubaneswar for commission of offence punishable Under Section 7 of the P.C. (Amendment) Act, 2018, on the allegation of demanding and accepting a sum of Rs. 48,000/- as a bribe.
Heard Mr. A. Tripathy, learned counsel for the Petitioner as well as Ms. J. Tripathy, learned counsel for the Vigilance in the matter of the present bail application.
After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the Petitioner and keeping in view the manner and circumstance of implication of the present Petitioner and regard being had to the fact that the colour of the hand wash of the Petitioner did not change when his hand being washed in Sodium Bicarbonate solution and taking into account the pre-trial detention of the Petitioner since 13.05.2023 and progress of investigation, this Court admits the Petitioner to bail.
Hence, the bail application of the Petitioner stands allowed and the Petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
(i) the Petitioner shall not commit any offence while on bail,
(ii) the Petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with,
(iii) the Petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case
(iv) the Petitioner shall co-operate the I.O. for the purpose of investigation and make himself available to the I.O. as and when required.
It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioner without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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