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Kalabati Sahoo And Others vs State Of Orissa

Orissa High Court · Decided on 25 January 2022 · Citation: (2022) 01 OHC CK 0188

HON’BLE JUDGES
B. P. Routray, J
ACTS & SECTIONS REFERRED
Code of Criminal Procedure, 1973 — Section 164, 439 · Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302, 307
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 11204 Of 2021
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Judgment

18 paragraphs · 312 words

B. P. Routray, J

1.

This matter is taken up through video conferencing.

2.

This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/307/302/201/120-B/212/149, I.P.C.

3.

Heard Mr. B.K. Ragada, learned counsel for the Petitioners as well as Mr. K. Nayak, learned A.S.C. for the State-Opposite Party.

4.

It is submitted that the Petitioners are women and inside custody since 29.11.2021. In the meantime investigation being completed charge-sheet has

already been submitted. It is further submitted that as per the statement of the witnesses, no specific overt-act has been alleged against the Petitioners

except their presence on the spot and in the meantime some of the co-accused persons namely Harihar Sahoo and others have been released on bail.

5.

After hearing learned A.S.C. for the State-Opposite Party and considering the statement of the witnesses as well as surrounding circumstances of

the case, it is directed to release the Petitioners on bail in connection with Reamal P.S. Case No.84/2019 corresponding to C.T. Case No.147/2019 on

such terms and conditions to be fixed by the learned J.M.F.C., Reamal as he deems just and proper including the condition that the Petitioners shall not

dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts

before the court or tamper with the evidence.

6.

The BLAPL is accordingly disposed of.

7.

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 and Court’s Office

Order circulated vide Memo No.514, dated 7th January, 2022.

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