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Judgment
18 paragraphs · 304 wordsS.K. Sahoo, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.1076 of 2020 arising out of Khallikote P.S. Case No.497 of
2020 pending in the Court of learned J.M.F.C., Khallikote for offences punishable under sections 279/304(A)/ 286/337 of the Indian Penal Code read
with sections 3, 4 and 5 of the Explosive Substances Act, 1908.
The petitioner moved an application for bail before the Court of learned Addl. Sessions Judge, Khallikote which was rejected on 19.01.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 06.07.2020 and he has been
charge sheeted under sections 279/304(A)/286/337 of the Indian Penal Code read with sections 3, 4 and 5 of the Explosive Substances Act, 1908 and
after hearing the learned counsel for the State, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent
sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may
deem just and proper.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.
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