AI Structured Summary
Not yet generated for this judgment
Judgment
S. K. Sahoo, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with C.T. Case No.313 of 2020 arising out of M.Rampur P.S. Case No.168 of 2020
pending in the Court of learned J.M.F.C., M. Rampur for offences punishable under sections 419/494/468/471/420/294/505/34 of the Indian Penal
Code The petitioner moved an application for bail before the Court of learned Addl. Sessions Judge -cum- Special Judge (Vigilance), Bhawanipatna
which was rejected on 15.03.2021.
Considering the submissions made by the learned counsel for the petitioner that the petitioner is a lady and she is in judicial custody since 22.02.2021
and charge sheet has been submitted under sections 419/494/468/471/420/294/505/34 of the Indian Penal Code and after hearing the learned counsel
for both the parties and taking into account the nature of accusation and the fact that the offences are triable by Magistrate and keeping in view, the
proviso to section 437(1) of Cr.P.C., I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent
sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may
deem just and proper.
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.
...............................