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Judgment
17 paragraphs · 289 wordsD.Dash, J
This matter is taken up through video conferencing mode.
2. The Petitioner being in custody in connection with Chauliaganj P.S. Case No.201 of 2021 corresponding to G.R. Case No.725 of 2021 on
the file of learned J.M.F.C.(City), Cuttack running for commission of offence under sections 419/420/34 IPC read with section 66-
C/66-D of I.T. Act, 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. Considering the submissions made and on going through the materials available on record; further keeping in view the surrounding circumstances
as also the period of detention of the petitioner in custody; it is directed that the Petitioner be released on bail on such terms and conditions as deemed
fit and proper by the court in seisin of the case with further conditions that without prejudice to his defence, he would deposit a sum of Rs.30,000/-
(Rupees thirty thousand) in any such mode, before the said court which shall kept under long term fixed deposit in any Nationalized Bank and would
be renewed from time to time as the court deems proper, whose disbursement/release shall be subject to the final order as would be passed at the
conclusion of the trial.
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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