Orissa High Court
Babu @ Satyabrata Das vs State Of Odisha on 29 May, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 3399 of 2020
Babu @ Satyabrata Das ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
02. 29.05.2020 Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 Cr.P.C.
in connection with G.R. Case No.729 of 2019 arising out
of Bidanasi P.S. Case No.39 of 2019 pending in the Court
of learned S.D.J.M.(S), Cuttack for offences punishable
under sections 394/120(B) of the Indian Penal Code read
with section 9B of the Explosives Act, 1884.
The petitioner moved an application for bail
before the Court of learned 1st Addl. Sessions Judge,
Cuttack which was rejected on 18.05.2020.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in judicial
custody since 08.05.2020 and the fact that the offences
are triable by Magistrate and similarly situated co-
accused persons have already been released on bail by
this Court in BLAPL No.10586 of 2019, after going
through the case records 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 bail bond of Rs.20,000.00
(rupees twenty thousand) with two solvent sureties each
for the like amount to the satisfaction of the Court in
seisin over the matter with further terms and conditions
as the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order is granted on
proper application.
.............................
S.K. Sahoo, J.
sisir