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Judgment
13 paragraphs · 180 wordsSashikanta 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 12.10.2020 in connection with Marsaghai P.S. Case No.237 of 2020 corresponding to G.R. Case No.1355 of 2020
pending in the Court of learned Addl. Sessions Judge, Kendrapara for the alleged commission of offence under Sections 457/395/397/307 of IPC read
with Section 25 of Arms Act.
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. 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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