Orissa High Court
BLAPL/2562/2018 on 14 May, 2018
Author: S.K.Sahoo
Bench: S.K.Sahoo
BLAPL No. 2562 of 2018
2. 14.05.2018 Heard learned counsel for the petitioners and
learned counsel for the State.
This is an application under Section 439 Cr.P.C.
for grant of bail to the petitioners in connection with
Khariar P.S. Case No.54 of 2018 corresponding to C.T.
Case No.89 of 2018 pending in the Court of learned
J.M.F.C., Khariar for offences punishable under sections
467/468/471/489-B/489-C/34 of the Indian Penal Code.
The petitioners moved an application for bail
before the learned Asst. Sessions Judge, Khariar which
was rejected on 30.03.2018.
Considering the submission made by the learned
counsel for the petitioners that the petitioners are in
judicial custody since 17.03.2018 and in the meantime,
the investigation has made substantial progress and
that the only allegation against the petitioners is that
some fake hundred rupees currency notes were
recovered from the possession of each of the petitioners
and the main allegation is against the co-accused
Rundu @ Arabinda Bag and after hearing the learned
counsel for the State, I am inclined to release the
petitioners on bail.
Let the petitioners be released on bail in the
aforesaid case on furnishing bail bond of Rs. 20,000/-
(Rupees twenty thousand) each with two solvent
sureties each for the like amount to the satisfaction of
the learned Court in seisin over the matter with further
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terms and conditions as the learned Court may deem
just and proper.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
.....................
S.K.Sahoo,J.
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