Orissa High Court
BLAPL/2529/2020 on 13 May, 2020
Author: A.K. Mishra
Bench: A.K. Mishra
BLAPL No.2529 of 2020 2. 13.5.2020 This application under Section 439 Cr.P.C. has been made on 18.03.2020 by the petitioners in connection with Chauliaganj P.S. Case No.365 of 2019 corresponding to G.R. Case No.1667 of 2019 for the offence under Sections 419/420/170/171 and 34 of the IPC pending in the court of learned JMFC (City), Cuttack. In view of extra-ordinary situation arose out of COVID-19 Lockdown, the matter is taken up through video conferencing. Heard learned counsel for the petitioners and learned Addl. Standing Counsel. It is stated that charge-sheet has already been filed U/s. 419/420/170/171 and 34 of the IPC. All the petitioners are 19 years old and they are in custody since 16.02.2020. Considering the nature of allegation and custody period, I am inclined to extend the benefit of 439 Cr.P.C. to the petitioners. Hence, it is ordered that the petitioners namely Md. Mohammed Alli, Jafar Alli and Md. Sabar be released on bail on furnishing bail bond which shall be imposed to the satisfaction of the learned court in seisin over the matter in the aforesaid case, subject to other conditions as deemed just and proper by the learned court below. The bail application is accordingly disposed of. Parties may access copy of this order in Court's official website and utilize the same as per the Notice No.4587 dtd.25.03.2020 and Notice dtd.15.04.2020 issued RJ 2 by the Registrar General of this Court. Copies of the aforesaid notices are available in Court's Official Website. ......................... Dr. A.K. Mishra, J.2 3 3