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K. Chandana Subudhi vs State of Odisha

Orissa High Court · Decided on 15 March 2022 · Citation: (2022) 03 OHC CK 0080

HON’BLE JUDGES
Sashikanta Mishra, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 395 · Arms Act, 1959 — Section 25(1B), 27
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 10096 Of 2021
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Judgment

9 paragraphs · 198 words

Sashikanta Mishra, J

1.

This matter is taken up through hybrid mode.

2.

Heard Mr. A.K.Panda, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.

3.

The Petitioner is in custody since 27th August, 2021 in connection with Pattapur P.S. Case No.267/2021 corresponding to G.R. Case No.254/2021 pending in the court of learned N.G.N.-cum-J.M.F.C., Sanakhemundi, for the alleged commission of the offence under Section 395 of I.P.C. and Section 25(1-B) (a)/27 of the Arms Act.

4.

Considering the submissions made, the materials on record, the period of detention already undergone and the fact that similarly placed co-accused person has already been released on bail as per order passed by this Court in BLAPL No.10094/2021, I am inclined to allow the prayer for bail.

5.

Let the Petitioner be released on bail on such terms and conditions as may be imposed by the court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting of the case without fail.

6.

The BLAPL is disposed of.

7.

Urgent certified copy of this order be granted on proper application.

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