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Judgment
16 paragraphs · 276 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.294/506/507/509/364/325/307/ 427/34, 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 8.10.2020 and he has no criminal antecedents. It is
further submitted that the Petitioner has been falsely implicated in the case.
After hearing learned counsel for the State and considering the period of detention of the Petitioner inside custody as well as fact of completion of
investigation, it is directed to release the Petitioner on bail in connection with Madhupatna P.S. Case No.156/2020 corresponding to G.R. Case
No.961/2020 on such terms and conditions to be fixed by the learned J.M.F.C. (City), Cuttack as he deems just and proper including the condition that
the Petitioner shall furnish two sureties and one of such sureties shall be his relative and that, he shall not be involved in any other offence while on
bail and shall appear before the IIC, Madhupatna P.S. once in each week till completion 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 and in such event, learned trial court shall be competent to decide the
question of cancellation.
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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