Orissa High Court
BLAPL/6755/2020 on 15 October, 2020
Author: B.P.Routray
Bench: B.P.Routray
BLAPL No.6755 of 2020
2 15.10.2020 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 C.T.Case
No.707 of 2020 arising out of Ambabhana P.S.Case No.113 of
2020 pending in the court of the learned S.D.J.M., Bargarh
for alleged commission of offences under Sections
385/323/506/419/34 of the I.P.C.
It is submitted on behalf of the petitioner that he
is inside custody since 21.8.2020 and he has no criminal
antecedents. It is submitted that though the offence under
Sections 457/394/385/323/506/419/34 of the I.P.C. has
been alleged against the co-accused persons, but the
petitioner has been forwarded for the aforesaid offences.
Considering the period of detention of the
petitioner inside custody and the offences alleged against
him, 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
crb the condition that the petitioner shall appear before the IIC,
Ambabhana Police Station as and when directed and he shall
not be involved in any other offence while on bail.
The BLAPL is disposed of.
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B.P.Routray, J.
cr b