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Judgment
9 paragraphs · 267 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 30th May, 2023 in connection with Jharsuguda Sadar P.S. Case No.90/2023 corresponding to C.T. Case No.622/2023 pending in the court of learned S.D.J.M., Jharsuguda for the alleged commission of the offence under Sections 341/323/307/506/34 of I.P.C.
It is alleged that the Petitioner and some other persons obstructed the vehicle being driven by the son of the informant and demanded Rs.50,000/- from him. Since he refused, they dragged him out and assaulted him with an empty glass bottle causing bleeding injuries. They also snatched away Rs.3,000/-and gold finger ring from the victim. The injury report on police requisition available in the case record reveals that the victim sustained three injuries all of which are simple in nature.
Considering the nature of allegations and the fact that investigation appears to have progressed substantially, I find no justified reason to detain the Petitioner in custody any longer. Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as the court in seisin over the matter may deem fit and proper including the conditions that he shall appear before the I.I.C. of Jharsuguda P.S. on every Sunday at 10.00 A.M. till conclusion of trial and such fact shall be certified by the I.I.C. to the Court once in a month.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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