Orissa High Court
BLAPL/5897/2020 on 9 October, 2020
Author: B.P. Routray
Bench: B.P. Routray
BLAPL No.5897 of 2020
03. 09.10.2020 This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and
the offences alleged are under Secs.147/148/332/353/294/506/
342/431/427/435/307/338/337/269/270/188/149, I.P.C., Secs.3/4 of
Prevention of Damages to Public Property Act and Sec.3 of Epidemic
Diseases Act and Sec.51 of the Disaster Manager Act.
Heard learned counsel for the petitioner as well as learned
counsel for the State-opposite party.
It is submitted on behalf of the petitioner that the petitioner
is inside custody since 2.7.2020 and in the meantime investigation being
completed, charge-sheet has already been submitted for the aforesaid
offences. It is further submitted that the present petitioner has no criminal
antecedents and no injury has been inflicted to the police personnel in the
alleged occurrence.
After hearing learned counsel for the State and considering
the submissions as well as the fact of completion of investigation, it is
directed to release the petitioner on bail in connection with Tirtol P.S. Case
No.212/2020 corresponding to G.R. Case No.206/2020 on such terms and
conditions to be fixed by the learned J.M.F.C., Tirtol or the learned court
in seisin over the matter as he deems just and proper including the
condition that the petitioner shall not be involved in any other offences
while on bail and he shall maintain peace in the locality.
BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on proper
application.
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B.P. Routray, J.
BKB