Orissa High Court
Jajati Keshari Sahu vs State Of Odisha .... Opposite Party on 22 September, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 9544 of 2023
Jajati Keshari Sahu .... Petitioner
Mr. S.K. Jena, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. H.K. Panigrahi, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
22.09.2023 Order No.
02. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with C.T. Case No.1210 of 2023, pending in the Court of learned S.D.J.M., Bargarh, arising out of Bargarh Town P.S. Case No.502 of 2023, for alleged commission of offences under Sections 420/468/467/471/419 of IPC.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Bargarh, by order dated 16.08.2023 in the aforementioned case, the present BLAPL has been filed.
4. It is submitted by the learned counsel that the petitioner is in custody since 02.08.2023 on the allegation that he in connivance with the co-accused forged an appointment letter of a daily wage peon in the judgeship of Bargarh.
5. It is stated by the learned counsel that the petitioner is a victim of circumstances inasmuch as he has only been implicated in Page 1 of 2 the case at hand because he runs a Xerox shop in the vicinity of the Court.
6. Learned counsel for the petitioner further submits that as investigation has progressed substantially, the petitioner may be released on bail.
7. Learned counsel for the State opposes the prayer for bail during currency of investigation and also keeping in view the criminal proclivity of the petitioner inasmuch as it is stated in the affidavit filed at the behest of the petitioner that the petitioner is an accused in Bargarh Town P.S. Case No.68 of 2010.
8. Taking into account the period of custody, punishment prescribed and the role ascribed to the petitioner, this Court directs the petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
9. Additionally, it is directed that the petitioner shall appear before the jurisdictional police station twice every week till submission of final form and thereafter once every month till conclusion of trial. Certification of such appearance shall be submitted to the learned Court in seisin.
10. Before releasing the petitioner, learned Court in seisin is called upon to verify criminal antecedent of the petitioner. If it comes to the fore that the petitioner has any criminal antecedent than the one as noted above, this order shall stand recalled.
11. Accordingly, the BLAPL stands disposed of.
12. Urgent certified copy of this order be granted as per rule.
Signature Not Verified (V. NARASINGH)Digitally Signed Ayesha Judge Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 23-Sep-2023 13:31:10 Page 2 of 2