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Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 23.03.2023 in connection with Udala P.S. Case No. 20 of 2023 corresponding to C.T. Case No. 54 of 2023 pending in the Court of learned S.D.J.M., Udala, for the alleged commission of offence under Section 392/34 of the I.P.C. r/w section 25 of the Arms Act, 1959.
It is alleged that some unknown persons committed robbery while the informant was proceeding from Udala towards Radho. They snatched the mobile phone, purse and key of his motorcycle on the point of a gun. It is submitted that the FIR was lodged against unknown persons and the petitioner was implicated entirely on the basis of his own confession as well as that of the confessional statement of co-accused. Nothing was recovered from his possession.
Taking into consideration the above facts, the materials on record and the period of detention in custody, I am inclined to allow the prayer for bail, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall appear before the IIC Udala police station on every Sunday at 10 a.m. till conclusion of trial and such fact shall be certified by the IIC of said police Station to the concerned Court once in a month. Further, he shall appear personally before the Court in seissin over the matter on each date of posting of the case and in case of even a single default necessary order shall be passed by the Court below to take him to custody again.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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