AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 256 wordsB. P. Routray, J
Heard learned counsel for the petitioners and learned  Counsel for the State through Video Conferencing.
This is an application under Section 439 Cr.P.C. for grant of bail to the petitioners in connection with Spl. Task Force, Crime Branch P.S. Case
No.30 of 2020, corresponding to C.T. Case No. 1231 of 2020, pending in the court of learned Sessions Judge, Bargarh for alleged commission of
offences under Sections 379/411/120(B) of I.P.C. and Section 51 of Wild Life (Protection) Act.
It is submitted that the petitioners are inside custody since 26.11.2020 and in the meantime investigation has been completed. It is also submitted
that these petitioners have no criminal antecedents and the seizure of prohibited articles has been made from the co-accused Satyaban Sahu.
Shri Maharaj, learned Addl.Standing Counsel submits that, in this case one Leopard skin, 11(eleven) nails and 4(four) nos. of teeth have been
seized.
After hearing both parties and considering the period of detention of the petitioners inside custody as well as the fact of completion of investigation,
it is directed to release the petitioners on bail in the aforesaid case on such terms and conditions to be fixed by the learned court below in seisin over
the matter including the condition that they shall not be involved in any other offence while on bail.
The BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No. 4798, dated 15th April, 2021.