Sudarshan Khadia vs State Of Odisha

D.Dash, J

This matter is taken up through video conferencing mode.

2. The Petitioner being in custody in connection with Sundargarh Sadar P.S. Case No.149 of 2021 corresponding to G.R. Case No.841 of 2021 on

the file of learned S.D.J.M., Sundargarh running for commission of offence under section 379Â IPC, has filed this application under section 439 of

the Cr.P.C. for his release on bail.

3. Heard learned counsel for the Petitioner and learned counsel for the State.

4. Taking into account the submissions made; further keeping in view the materials on records as those stand against the Petitioner with other

surrounding circumstances including the period of detention of the Petitioner in custody and on going through the order passed by the learned Addl. &

Sessions Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail in the aforesaid case on such terms and

conditions as deemed just and proper by the court in seisin of the case with further conditions that he will report before the IIC, Sundargarh Sadar on

every Monday in between 10 am to 02 pm for a period of one year; will appear in person before the court in seisin of the case on each date of posting

of the case till conclusion of the trial; and will not indulge himself in commission of similar activity.

Violation of any of the above condition(s) shall entail cancellation of bail.

5. The BLAPL is accordingly disposed of.

6. 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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