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Judgment
13 paragraphs · 235 wordsDr. S. Muralidhar, J
This matter is taken up by video conferencing mode.
This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner in connection with G.R. Case No.135 of 2020, arising out of Bada
Bazar P.S. Case No.14 of 2020, pending in the court of learned S.D.J.M., Berhampur.
Heard learned counsel for the parties.
The Petitioner has been in custody since 6th February, 2020. As far as the present Petitioner is concerned, charge-sheet was filed under Section
412 IPC and the recovery is made only from the co-accused, who is stated to have kept Rs.30 lakh in his house, which has already been seized by the
police. Investigation is complete and charge-sheet has already been filed. It is further confirmed that the Petitioner has no criminal antecedents.
Keeping in view all of the above factors, it is directed that the Petitioner be released on bail subject to the satisfaction of the trial Court.
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.