Sanjan @ Sanjaya Kumar Sahoo vs State Of Odisha

Sashikanta Mishra, J

This matter is taken up through hybrid mode.

Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

The petitioner is in custody since 23.03.2024 in connection with Rajnagar P.S. Case No.549 of 2023 corresponding to Case G.R. Case No.637 of 2023 pending in the Court of learned N.GG.N.-cum-J.M.F.C., Rajnagar for the alleged commission of offence under Sections 395/450/506/412 of I.P.C and r/w 25 of Arms Act of IPC.

It is alleged that some unknown persons being armed with deadly weapons entered into the house of the informant on the date of occurrence at night and committed dacoity by assaulting him. They allegedly tood away cash of Rs. 35,000/- and gold ornaments by pointing a gun and bhujali at the informant. It is submitted that a sum of Rs. 535/- was recovered from the petitioner and a bhujali was recovered at the instance of one of the co-accused persons. It is further submitted that no T.I. parade was conducted and charge sheet has been submitted in the meantime.

In so far as petitioner is concerned it is alleged that he is the receiver of the stolen property. There is no specific allegation that he was present at the spot at the relevant time.

Considering the submissions, the materials on record, the period of detention in custody, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the trial Court on each date of posting of the case without fail.

BLAPL is accordingly disposed of.

Issue urgent certified copy as per rules.

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