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Judgment
15 paragraphs · 241 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.399/402, I.P.C.
Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 16.11.2020 and in the meantime investigation has been
completed.
On the other hand, learned A.S.C. for the State-Opposite Party submits that the Petitioner has number of criminal antecedents.
However, considering the period of detention of the Petitioner inside custody and the nature of offences alleged, it is directed to release the
Petitioner on bail in connection with Kodala P.S. Case No.292/2020 corresponding to G.R. Case No.367/2020 on such terms and conditions to be
fixed by the learned J.M.F.C., Kodala as he deems just and proper including the condition that the Petitioner shall not be involved in any other offence
while on bail and shall appear before the IIC, Kodala P.S. once in each week till conclusion of trial. It is made clear that violation of any of the
conditions as fixed by this Court or by the court below shall entail cancellation of his bail.
BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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