Subash Chandra Parida And Another vs State Of Odisha

G. Satapathy, J

This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

This is an application U/S.439 of Cr.P.C. by the petitioners for grant of bail in connection with G.R. Case No. 93 of 2023 arising out of Gania P.S. Case No.21 of 2023 pending in the file of learned JMFC, Dasapalla for commission of offences punishable under Sections 302, 304(B), 498-A/34 of the IPC read with Section 4 of D.P. Act, on the allegation of committing dowry death of their daughter-in-law by subjecting her to torture and cruelty prior to her death for demand of dowry.

Heard Mr.M.R. Dhal, learned counsel for the petitioners and Mrs.S.R.Sahoo, learned ASC in the matter and perused the record.

After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the petitioners and keeping in view the nature and strength of supporting materials available on record and regard being had to the status of the petitioners as parents-in-law of the deceased and taking into account the pretrial detention of the petitioners since 21.03.2023 and taking into account the submission of charge-sheet in this case, this Court admits the petitioners to bail.

Hence, the bail application of the petitioners stands allowed and the petitioners are allowed to go on bail on furnishing bail bonds of Rs.50,000/-(Rupees Fifty Thousand) each with one solvent surety for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-

(i) the petitioners shall not commit any offence while on bail;

(ii) the petitioners shall attend the trial Court on each date of posting without fail unless their attendance are dispensed with;

(iii) the petitioners shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case.

It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioners without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the petitioners for any offence in future on prima facie accusations may be treated as a ground for cancellation of bail.

Accordingly, the BLAPL stands disposed of.

Urgent certified copy of the order be granted on proper application..

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