Rajkishore Sahoo vs State Of Odisha .... Opp. Party on 9 August, 2024

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Orissa High Court

Rajkishore Sahoo vs State Of Odisha .... Opp. Party on 9 August, 2024

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.4324 of 2024

              Rajkishore Sahoo                      ....         Petitioner

                                   Mr. L. Mahapatra, Advocate

                                         -versus-

              State of Odisha                       ....     Opp. Party

                                   Mr. Arupananda Das,
                                   Addl. Government Advocate

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          09.08.2024

   03.           This     matter    is    taken     up   through      Hybrid

arrangement (video conferencing/physical mode).

Heard Mr. Laxmidhar Mahapatra, learned counsel for the petitioner appearing through virtual mode and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with S.T. Case No.06 of 2023 arising out of Lalbag P.S. Case No.294 of 2020 pending in the Court of learned C.J.M. -cum- Assistant Sessions Judge, Cuttack for offences punishable under sections 395/411/409/420/201/412/120-B/34 of the Indian Penal Code.

The prayer for bail of the petitioner was rejected by the learned C.J.M. -cum- Assistant Sessions Judge, Page 1 of 3 Cuttack vide order dated 29.04.2024. Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 24.11.2020 and similarly situated co-accused persons, namely, Santosh Bhoi, Pabitra Kumar Behera, Saroj Kumar Prusty and Prakash Kumar Sahoo have been directed to be released on bail in BLAPL No.6221 of 2024, BLAPL No.1683 of 2024, BLAPL No.6922 of 2022 and 9081 of 2021 respectively and in the trial Court, out of one hundred twenty six charge sheet witnesses, only twenty one witnesses have been examined and after going through the copies of the bail orders 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 a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may deem just and proper including the condition that the petitioner shall appear before the learned trial Court on each date to which the case would be posted for trial.

Violation of any of the conditions shall entail cancellation of bail.

Page 2 of 3

Accordingly, the BLAPL is disposed of. Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge RKM Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Aug-2024 19:30:12 Page 3 of 3

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