Orissa High Court
Manoj Kumar Sahoo vs The State Of Odisha ... Opp. Party on 6 October, 2020
Author: S.Pujahari
Bench: S.Pujahari
CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI
BLAPL No.6306 of 2020
Manoj Kumar Sahoo ... Petitioner
- Versus -
The State of Odisha ... Opp. Party
ORDER
02. 06.10.2020 In the wake of the pandemic Covid-19, the case is taken up through V.C. The petitioner being in custody in C.T. Case No.174 of 2020, arising out of Baramba P.S. Case No.179 of 2020, pending in the court of J.M.F.C., Baramba, has filed this petition for his release on bail. The offences alleged against the petitioner are punishable under Sections 420, 272, 273 and 482 of the I.P.C. read with Sections 78 & 79 of the Trade and Merchandise Marks Act, 1958, Section 103 of Trade Mark Act, 1999 and Section 20(2) of COTPA Act, 2003.
Heard the learned counsel for the petitioner and the learned counsel for the State.
The quantum of Tobacco (Khaini) recovered from the petitioner is 10 Kilo Grams.
It is also not disputed that the petitioner having moors in the society and he belong to Cuttack district in the State of Odisha, so also nothing is there on the record indicating the fact that the petitioner shall abscond and/or tamper with the investigation, if released on bail.
Hence, regard being had to the aforesaid facts and submissions made, especially the nature of 2 accusation, substantial progress in the investigation and hardly any material being there to suggest that the petitioner is likely to abscond and/or tamper with the investigation, if enlarged on bail, this Court is of the view that petitioner deserves to be released on bail.
Accordingly, the petitioner be released on bail in the aforesaid case by the Court in seisin over the matter on such terms and conditions as it would deem just and proper.
Accordingly, the BLAPL stands disposed of being allowed.
The parties may utilize the copy of this order as per the High Court's Notice No.4587 dated 25.03.2020.
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S.Pujahari, J.