Orissa High Court
BLAPL/5704/2020 on 28 September, 2020
Author: B.P.Routray
Bench: B.P.Routray
BLAPL No.5704 of 2020
3 28.9.2020 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
Cr.P.C. for grant of bail to the petitioner in connection
with G.R.Case No.206 of 2020 arising out of Tirtol
P.S.Case No.212 of 2020 pending in the court of the
learned J.M.F.C., Tirtol for alleged commission of
offences under Sections 147/148/332/353/
294/506/342/431/427/435/307/338/337/269/270/
188/149 of the I.P.C. and Section 3/4 of Prevention of
Damages to Public Property Act and Section 3 Epidemic
Diseases Act and Section 51 of the Disaster Management
Act.
It is submitted on behalf of the petitioner that
he is inside custody since 2.7.2020 and in the meantime
investigation being completed, chargesheet has already
been submitted for the aforesaid offences. It is also
submitted that the petitioner is a student and his final
form fill up of the examination is scheduled to 3.10.2020
as last chance for Government Urdu examination. It is
also submitted that the present petitioner has no
criminal antecedents and no injury has been inflicted to
the police personnel in the alleged occurrence.
After hearing the learned counsel for the
State and considering the submissions as well as the
fact of completion of investigation, it is directed that the
petitioner be released on bail in the aforesaid case on
such terms and conditions to be fixed by the learned
court below in seisin over the matter including the
condition that he shall not be involved in any other
offence while on bail and shall maintain peace in the
locality.
The BLAPL is disposed of.
................................
B.P.Routray, J.
crb