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Judgment
13 paragraphs · 202 wordsS. K. Panigrahi, J
1.This matter is taken up by virtual/physical mode.
Mr. Basudev Mishra, learned Counsel for the petitioner and Mr. M.K. Mohanty, learned Additional Standing Counsel appearing for the State are
present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the
order is passed accordingly as follows:-
Having considered the matter in the aforesaid perspective and guided by the precedents cited hereinabove, it is held that the instant petitioner
deserves to be enlarged on bail. Hence, this Court hereby directs that the petitioner be released on bail in connection with C.T. No.36 of 2020 arising
out of G.R. Case No.476 of 2020 by the learned Court in seisin over the matter on such terms and conditions as deemed just and proper.
However, it is made clear that the observations made hereinabove are prima facie in nature and are restricted to the application under Section 439
of the Code of Criminal Procedure and shall not influence or be taken into consideration during trial.
The Bail Application is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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