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Judgment
16 paragraphs · 240 wordsD.Dash, J
This matter is taken up by video conferencing mode.
The Petitioner being in custody in connection with Joda P.S. Case No.169 of 2021 corresponding to G.R. Case No.588 of 2021 on the file of
learned J.M.F.C., Barbil, running for commission of offence under section 147/148/341/294/332/323 /324/325/186/307/395/427/149/120-B/302 of the
IPC read with section-7 of the Criminal Law Amendment Act & section-150/151/152 of the Railway Act, has filed this application under section 439
of the Cr.P.C. for his release on bail.
Heard learned counsel for the Petitioner and learned counsel for the State.
Considering the submissions made and on going through the materials on record as also the surrounding circumstances; while being not inclined to
grant of bail to the Petitioner at this stage; this application stands disposed of granting liberty to the Petitioner to renew his prayer for grant of bail
before the Trial Court after submission of charge-sheet.
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 Nos.514 and 515 dated 7th January, 2022.
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