Suresh Sahu vs State Of Odisha

S. K. Sahoo, J

This matter is taken up by video conferencing mode.

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.471 of 2021 arising out of Chhendipada P.S. Case No.275 of

2021 pending in the Court of learned J.M.F.C., Chhendipada for offences punishable under sections 379/120-B/34 of the Indian Penal Code read with

section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 and section 12 of the Orissa Mines and Minerals (Prevention of Theft

Smuggling Activities) Act, 1989.

The petitioner moved an application for bail before the Court of learned Sessions Judge, Angul which was rejected on 18.06.2021.

Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 07.06.2021 and investigation

has made substantial progress and similarly situated co-accused persons have already been released on bail by this Court in BLAPL No.4655 of 2021

and on hearing the learned counsel for the State, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent

sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may

deem just and proper.

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.

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