V. Bishikeshan Reddy @ Bisi Reddy vs State Of Odisha

D.Dash, J

This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

The Petitioner being in custody in connection with Baidyanathpur P.S. Case No.197 of 2020 corresponding to G.R. Case No.1515 of 2020 on the

file of learned S.D.J.M., Berhampur running for commission of offence under section 379Â Â Â Â Â Â Â Â Â Â Â of the IPC, 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.

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

surrounding circumstances as also the period of detention of the Petitioner in custody and on going through the order passed by the learned 1st

Additional 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.

The BLAPL is accordingly disposed of.

Issue urgent certified copy as per rules..

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