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Judgment
D.Dash, J
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
The Petitioner being in custody in connection with Rajkanika P.S. Case No.239 of 2021 corresponding to G.R. Case No.410 of 2021 on the file of
learned J.M.F.C, Aul running for commission of offence under section 395 of the IPC, has filed this application under section 439 of the Cr.P.C. for
his release on bail.
Heard learned counsel for the Petitioner and learned counsel for the State.
Taking into account the submissions made; further keeping in view the materials on records as those stand against the Petitioner with other
surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order passed by the learned Assistant
Sessions Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail in the aforesaid case on such terms and
conditions as deemed just and proper by the court in seisin of the case.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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