Pride Patra vs State Of Odisha

Sashikanta Mishra, J

This matter is taken up through hybrid mode.

Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

The Petitioner is in custody since 14.3.2024 in connection with Bhograi P.S. Case No.112 of 2024 corresponding to C.T. Case No. 189 of 2024 pending in the court of the learned Gram Nyayadhikari -cum- J.M.F.C., Bhograi; for the alleged commission of the offence under Section 392 of I.P.C. It is alleged that while the informant was going to College two unknown culprits came on a motor cycle from the rear and snatched away her bag. Subsequently, they threw away the bag, but the mobile phone kept therein was missing. No one has been named in the F.I.R. No T.I. parade has been conducted so far though charge sheet has already been submitted. The Petitioner appears to have been implicated on suspicion.

Learned State counsel has opposed the prayer for bail by submitting that the Petitioner has several criminal antecedents including cases of similar nature.

Considering the nature of accusations and the materials on record, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be imposed by the Court in seisin over the matter in the aforesaid case including the following conditions;

(i) he shall appear before the I.I.C. of Bhograi P.S. on every Sunday at 10 A.M. for a period of six months and such fact shall be certified by the I.I.C. to the concerned court once every month,

(ii) he shall appear before the court below on each date of posting of the case without seeking representation,

(iii) he shall not leave the territorial jurisdiction of the court without obtaining leave.

The BLAPL is disposed of.

Urgent certified copy of this order be granted on proper application.

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