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Judgment
17 paragraphs · 281 wordsD.Dash, J
This matter is taken up through hybrid arrangement (virtual/physical mode).
The Petitioner being in custody in connection with Khaira P.S. Case No.243 of 2020 corresponding to C.T. Case No.872 of 2020 on the file of
learned J.M.F.C., Soro running for commission of offence under sections 395 of the IPC and section 25/27 of the Arms Act, 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. Gone through the materials as placed.
Considering the submissions made; further keeping in view the material materials on record as those stand against the Petitioner with other
surrounding circumstances including factum of release of co-accused person on bail as also the 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 with further conditions that he
shall appear in person before the court in seisin of the case on each date of posting of the case till conclusion of the trial; shall report before the
Inspector-in-Charge of the concerned PS on every Monday in between 10.00 am to 2.00 pm for the next six months; will not indulge himself in any
criminal activity.
Violation of any of the above condition(s) shall entail cancellation of bail.
The BLAPL is accordingly disposed of.
Issue urgent certified copy of this order as per rules...
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