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Judgment
12 paragraphs · 291 wordsV. Narasingh, J
Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the informant.
The petitioner is an accused in connection with G.R. Case No.890 of 2022, pending in the Court of the learned J.M.F.C., Konark, arising out of Konark P.S. Case No.270 of 2022, for alleged commission of offences under Sections 498(A)/323/354/294/506/377/34 of IPC read with Section 4 of D.P. Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Nimapara, by order dated 09.01.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the petitioner is in custody since 26.12.2022.
Learned counsel for the informant submits that on intervention of the well-wishers, the matter has been settled.
Learned counsel for the State submits that the petitioner has one criminal antecedent, which is clarified by the learned counsel for the petitioner that the same relates to the incident in respect of which the present FIR has been filed.
Taking note of the settlement between the parties, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
Additionally, it is directed that the petitioner shall appear before the jurisdictional police station once every fifteen days on such date and time to be fixed by the learned Court in seisin for a period of two months or till submission of final form whichever is earlier. Certification of such appearance shall be submitted to the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rule.
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