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Judgment
16 paragraphs · 256 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.420/379/407/467/468/120-B/201/34, I.P.C.
Heard Mr. R.K. Pattanaik, learned counsel for the Petitioner as well as Mr. K. Nayak, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 9.1.2022 and he is the helper of the Truck against whom no substantial allegation is there.
The investigation has progressed to substantial extent in the meantime.
After hearing learned A.S.C. for the State-Opposite Party and considering the circumstances of the case and role of the present petitioner, it is
directed to release the Petitioner on bail in connection with Balimi P.S. Case No.03/2022 corresponding to G.R. Case No.05/2022 on such terms and
conditions to be fixed by the learned S.D.J.M., Hindol as he deems just and proper including the condition that the Petitioner shall cooperate with the
investigation by appearing before the I.O. as and when directed.
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 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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