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Judgment
13 paragraphs · 361 wordsS.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 Cr.P.C. in connection with Kuchinda P.S. Case No.169 of 2017 corresponding to Sessions Trial Case No.54 of 2021 pending in the file of learned Addl. Sessions Judge, Kuchinda for alleged commission of offence punishable under section 395 of the Indian Penal Code.
The prayer for bail of the petitioner has been rejected by the learned Addl. Sessions Judge, Kuchinda vide order dated 19.12.2023.
Learned counsel for the petitioner submitted that the petitioner was earlier granted bail by this Court in BLAPL No.7046 of 2017 as per order dated 14.11.2017 and since on the date fixed i.e. 21.03.2023, no step was taken for which, non-bailable warrant of arrest has been issued against him and he was taken into judicial custody on 19.12.2023. He further submitted that the petitioner is ready and willing to cooperate with the learned trial Court for early disposal of the case and therefore, the bail application of the petitioner may be favourably considered.
Learned counsel for the State opposed the prayer for bail.
Considering the submissions made by the learned counsel for the respective parties, the fact that the petitioner was earlier on bail and taking into account the period of detention in judicial custody, I am of the opinion that it is a fit case for grant of bail to the petitioner.
Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000/-(rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further terms and conditions as the learned Court may deem just and proper to ensure his presence during trial with further condition that the petitioner shall appear before the trial Court on each date when the case would be posted for trial.
Violation of any of the terms and conditions, fixedCUTTACK shall entail cancellation of bail.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per Rules.
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