Orissa High Court
Prabina Bharati vs State Of Odisha ... Opp. Party on 24 September, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 1387 of 2020
Prabina Bharati ... Petitioner
-Versus-
State of Odisha ... Opp. party
10. 24.09.2020 This matter is taken up through video
conferencing.
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 Thelkoloi P.S. Case No.195 of
2019 corresponding to G.R. Case No.4566 of 2019
pending in the file of learned S.D.J.M., Sambalpur for
alleged commission of offences under sections
419/420/120-B/201/467/468/471 of the Indian Penal
Code.
The prayer for bail of the petitioner has been
rejected by the learned Addl. Sessions Judge -cum-
Special Judge(Vig.), Sambalpur vide order dated
10.02.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 29.12.2019 and similarly situated co-
accused persons namely Sudhir Kumar Meher and
Anirban De have been released on bail by this Court in
BLAPL No.1466 of 2020 and BLAPL No.4478 of 2020
respectively and that the offences are triable by
Magistrate 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.2,00,000/-
(rupees two lakh) with two local solvent sureties each for
the like amount to the satisfaction of the learned Court in
seisin over the matter along with cash security of
Rs.1,00,000/- (rupees one lakh) with further conditions
as the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per Rules.
.............................
S.K. Sahoo, J.
RKM