Nalu @ Santosh Jena vs State Of Orissa

I.A. No.198 of 2022

This matter is taken up through Hybrid Arrangement (Virtual / Physical) Mode.

Heard Mr. D.P. Dhal, learned Senior Counsel for the Appellant-Petitioner, Mr. Sk. Zafarulla, learned Addl. Standing Counsel for the State and Mr. Dayananda Mohapatra, learned counsel for the informant.

The Appellant-Petitioner is stated to be in custody since 03.08.2012. The principal accused, according to the prosecution, namely Kasia @ Kasinath Sundaray and another co-accused namely Tutu @ Manas Kumar Sundaray have already been released on bail by this Court in previous orders passed in Criminal Appeal No.528 of 2013 and Jail Criminal Appeal No.42 of 2013 respectively.

Regard being had to the facts and submission, nature of allegation against the present Appellant-Petitioner, factum of his permanent residence period of custody and the fact that the present Appellant-Petitioner is better placed than the principal accused Kasia @ Kasinath Sundaray, it is directed that the Appellant-Petitioner - Nalu @ Santosh Jena shall be released on bail by the learned First Additional Sessions Judge, Khurda in S.T. Case No.56/95 of 2011 on such terms and conditions as deemed just and proper in the facts and circumstances of the case.

The I.A. is accordingly disposed of.

Urgent certified copy of this order be granted as per rules.

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