Pradeepta Kumar Sahoo vs State Of Odisha

S.K. Sahoo, J

1.  This matter is taken up by video conferencing mode.

Heard the learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with Kharavelanagar P.S. Case No. 54 of 2021 corresponding to C.T. No. 957 of

2021 pending in the Court of learned S.D.J.M., Bhubaneswar for alleged commission of offences under sections 341, 323, 326, 307, 506, 120-B of the

Indian Penal Code.

The bail application of the petitioner has been rejected by the learned 2nd Addl. Sessions Judge, Bhubaneswar as per order dated 03.03.2021.

Considering the submission made by the learned counsel that the petitioner, is in judicial custody since 16. 02.2021, in the meantime on completion of

investigation charge sheet has already been submitted under sections 341, 323, 326, 307, 506, 120-B of the Indian Penal Code, the injured persons

have sustained simple injuries and on hearing the learned counsel for the State and on going through the case records, I am inclined to release the

petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent

sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with such other conditions as the learned Court may

deem just and.

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.

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