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Judgment
12 paragraphs · 183 wordsS. K. Panigrahi, J
1.This matter is taken up by virtual/physical mode.
Mr. R.L. Patnaik, on behalf of Mr. S.K. Panda, learned Counsel for the petitioner and Mr. M.K. Mohanty, learned Additional Standing Counsel
appearing for the State are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned
counsels for the parties and the order is passed accordingly as follows:-
Having considered the matter in the aforesaid perspective and guided by the precedents cited hereinabove, this Court comes to the conclusion that
the petitioner shall be released on bail in connection with Chhendipada P.S. Case No.199 of 2020 corresponding to C.T. (S) Case No.11 of 2021 by
the learned court in session over the matter with imposition of certain stringent terms and conditions as deemed fit and proper. It is clarified that the
trial court shall proceed with a fair trial uninfluenced by any of the prima facie observations made hereinabove.
The Bail Application is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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