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Judgment
15 paragraphs · 243 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.294/506/420/409/34, I.P.C.
Heard Mr. B.K. Behera, learned counsel for the Petitioner as well as Mr. S.S. Mohapatra, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 12.8.2021 and in the meantime investigation has been completed.
After hearing learned A.S.C. for the State-Opposite Party and considering the period of detention of the Petitioner inside custody as well as the
fact of completion of investigation, it is directed to release the Petitioner on bail in connection with Mancheswar P.S. Case No.225/2021 corresponding
to C.T. Case No.4352/2021 on such terms and conditions to be fixed by the learned S.D.J.M., Bhubaneswar as he deems just and proper including the
condition that the Petitioner shall not be involved in any other offence while on bail.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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