AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 376 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail arising out of Bari Ramachandrapur P.S. Case No.220 of 2023 corresponding to C.T. Case No.1308 of 2023 pending in the Court of learned S.D.J.M., Jajpur being charge sheeted for commission of offences punishable under Sections 498-A/306 of the IPC, on the allegation of abetting commission of suicide of his wife by subjecting her to torture and cruelty prior to her death.
Heard, Mr. A.R. Panda, learned counsel for the petitioner and Mr. G.N. Rout, learned ASC in the matter and perused the record.
After having considered the rival submissions and regard being had to the submission of charge sheet in this case as well as the pre-trial detention of the petitioner in custody since 09.06.2023 and on going through the materials placed on record, this Court admits the petitioner to bail.
Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
(i) the petitioner shall not commit any offence while on bail,
(ii) the petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with.
(iii) the petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case.
It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioner without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the petitioner for similar offence in future on prima facie accusations may be treated as a ground for cancellation of bail.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of the order be granted on proper application..
………………………………