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Rabindra Parida @ Dhoba vs State Of Orissa

Orissa High Court · Decided on 21 January 2022 · Citation: (2022) 01 OHC CK 0145

HON’BLE JUDGES
Sashikanta Mishra, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 325, 419, 420, 468, 471, 506
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 10512 Of 2021
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Judgment

20 paragraphs · 339 words

Sashikanta Mishra, J

1.

This matter is taken up through virtual mode.

2.

Heard Mr. S.K.Das-2, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.

3.

The petitioner is in custody since 12th October, 2021 in connection with Sundargarh Town P.S. Case No.280/2021 corresponding to G.R. Case

No.1597/2021 pending in the court of learned S.D.J.M., Sundargarh for the alleged commission of the offence under Sections

419/420/468/471/323/325/307/ 506120-B/34 of I.P.C.

4.

It is submitted that except for the bald and omnibus allegation that the Petitioner had mediated in the so called land deal and also received a sum of

Rs.1,50,000/- from the informant, there is no other allegations of assault etc. as have been made against the co-accused persons.

5.

Learned Addl. Standing Counsel for the State, on the other hand, has opposed the prayer for bail by submitting that there are adequate materials on

record to prima facie show commission of the offence under Section 420 I.P.C. as also the other offences.

6.

Considering the submissions made, the materials on record, the period of detention already undergone and the fact that charge sheet has already

been submitted in the case, I am inclined to allow the prayer for bail.

7.

Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as may be imposed by the court in seisin over the matter

including the condition that he shall appear before the trial court on each date of posting of the case without fail.

8.

The BLAPL is disposed of.

9.

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, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated

vide Memo Nos.514 and 515 dated 7th January, 2022.

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