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Judgment
13 paragraphs · 402 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with C.T. Case No. 991 of 2022 arising out of Simulia P.S. Case No.282 of 2022 pending in the file of learned J.M.F.C., Soro for commission of offences punishable under Sections 498-A, 304(B), 306/34 of the IPC read with Section 4 of D.P. Act on the allegation of committing dowry death and abetment of suicide of his daughter-in-law by subjecting her to torture and cruelty for demand of dowry prior to her death.
Heard Mr.B.R.Das, learned counsel for the petitioner and Mr.S.R.Roul, learned ASC in the matter and perused the record.
After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the petitioner and keeping in view the opinion of the doctor as to the cause of death of the deceased in the post mortem report and taking into account the status of the petitioner as father-in-law of the deceased, this Court admits the petitioner to bail.
Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
(i) the petitioner shall not commit any offence while on bail;
(ii) the petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with;
(iii) the petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case.
It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioner without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the petitioner for any offence in future on prima facie accusations may be treated as a ground for cancellation of bail.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of the order be granted on proper application.
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