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Judgment
8 paragraphs · 297 wordsB. P. ROUTRAY
Heard Mr. Dwibedi, learned counsel for the Petitioner and Mr.Gaya, learned Additional Standing Counsel for the State.
This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner in connection with G.R.Case No.72 of 2021 arising out of Khaparakhol P.S.Case No.23 of 2021 pending in the court of the learned S.D.J.M., Patnagarh for alleged commission of offence under Sections 457/395 of the I.P.C. and Section 25 and 27 of the Arms Act and Section 3 and 4 of the Explosive Act.
It is submitted on behalf of the Petitioner that, he has been falsely entangled in the present case without any material against him and is inside custody since 5th February, 2021 being arrested while travelling in a vehicle. It is also submitted that, neither he has been identified in the T.I. Parade nor identification of the alleged stolen property is there. It is also submitted that, all other co-accused persons have been released on bail in different bail applications. A memo describing details of those bail applications is filed by the Petitioner. In the meantime, chargesheet has already been submitted.
After hearing learned counsel for the State and considering the circumstances appearing against the petitioner as well as release of other co-accused persons on bail, it is directed that the Petitioner be released on bail in the aforesaid case on such terms and conditions to be fixed by the learned court below in seisin over the matter, including the condition that he shall not be involved in any other offence while on bail and shall appear before the I.I.C., Khaparakhol Police Station as and when directed.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application..
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