AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 453 wordsG. Satapathy, J
I.A. No. 842 of 2024
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is an application for modification of the conditions imposed on the Petitioner and correction of case No of the order dated 29.11.2022 passed by this Court in BLAPL No 3348 of 2022 for grant of bail to the Petitioner.
Heard, learned counsel for the parties and perused the record.
It is advanced by Mr. Supriyo Mahapatra, learned counsel for the Petitioner that the Petitioner is ready and willing to deposit Rs. 1,00,000(Rupees One Lakh) instead of Rs. 2,00,000 (Rupees Two Lakhs) as imposed on him by this Court in the order passed in 29. 11.2022 for grant of bail.
Although Mr. J.P. Patra, learned counsel for the OPID opposes such prayer, but he, however, does not raise serious objection to it.
Since the modification of condition and correction of case No appear to be genuine, such prayer of the Petitioner stands allowed. Thus, the amended cause title in BLAPL No. 3348 of 2022 filed by the learned counsel for the Petitioner is hereby accepted and taken on record. Accordingly, the order passed on 29. 11.2022 is hereby modified to the extent of deposit cash surety by the Petitioner for a sum of Rs. 1,00,000 (Rupees One Lakh) instead of Rs. 2,00,000 (Rupees Two Lakhs) as imposed earlier.
Since the learned counsel for the Petitioner submits that he has inadvertently stated wrong “GR Case No and Barpali PS Case No” as “52/2013 and 6/2013” respectively instead of correct such case No as “52(A) of 2013-2015-2016 and 52 of 2013” in the original bail application, the same correct case No needs to be reflected in the second paragraph of the order dated 29.11.2022. It needs to be mentioned here that the learned counsel for the Petitioner has furnished the corresponding 1.C.C. Case No and EOW Bhubaneswar PS Case No. Hence, now the second paragraph of the bail order dated 29.11.2022 is accordingly corrected and read as follows:-
“2.This is an application U/S. 439 Cr.P.C. by the Petitioner for grant of bail in connection with GR Case No 52(A) of 2013-2015-2016 arising out of Barpali PS Case No 52 of 2013 relating to 1.C.C. Case No 6 of 2013 corresponding to EOW Bhubaneswar PS Case No 21 of 2013”. The rest part of paragraph 2 remains unaltered.
It is clarified that except the above correction and modification of condition of deposit of cash surety of Rs. 1,00,000/- (Rupees One Lakh), the rest part of the order dated 29.11.2022 remains unchanged.
Accordingly, the IA stands disposed of.
Issue urgent certified copy of the order as per Rules..
…………………………