Orissa High Court
BLAPL/4148/2018 on 9 July, 2018
Author: S.K.Sahoo
Bench: S.K.Sahoo
BLAPL No. 4148 of 2018
2. 09.07.2018 Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under Section 439 Cr.P.C.
for grant of bail to the petitioner in connection with
Khariar P.S. Case No.250 of 2017 corresponding to S.T.
Case No.19 of 2018 pending in the Court of learned
Sessions Judge, Nuapada for offence punishable under
section 302 of the Indian Penal Code.
The petitioner moved an application for bail before
the learned Sessions Judge, Nuapada which was
rejected on 18.05.2018.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in
custody since 17.10.2017 and after submission of
charge sheet, the case is pending for trial and the case
is based on circumstantial evidence and the petitioner is
a lady having a small child to be taken care of and
keeping in view the proviso to section 437(1) Cr.P.C.
and after 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 bail bond of Rs. 20,000/-
(Rupees twenty thousand) with two solvent sureties
each for the like amount to the satisfaction of the
learned trial Court with further terms and conditions as
the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
2
Urgent certified copy of this order be granted on
proper application.
.....................
S.K.Sahoo,J.
skb 2 3 3 4 4