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Judgment
16 paragraphs · 272 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.457/380, I.P.C.
Heard Mr. J. Sahoo, learned counsel for the Petitioner as well as Mr. K. Nayak, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 5.9.2021 and in the meantime 7 witnesses have been examined in course of trial and he
being the permanent resident under Khurda Model P.S., there is no chance of his absconding.
After hearing learned A.S.C. for the State-Opposite Party and considering the period of detention of the Petitioner inside custody and progress in
trial, it is directed to release the Petitioner on bail in connection with Khurda Model P.S. Case No.344/2021 corresponding to G.R. Case No.1031/2021
on such terms and conditions to be fixed by the learned S.D.J.M., Khurda as he deems just and proper including the condition that the Petitioner shall
attend the trial court on each date fixed and shall appear before the IIC, Khurda Model P.S. as and when directed.
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 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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