Orissa High Court
BLAPL/9630/2019 on 7 December, 2020
Author: B. P. Routray
Bench: B. P. Routray
1
BLAPL No.9630 of 2019
05. 07.12.2020 The matter is taken up through video conferencing.
This is an application under Section 439 Cr.P.C. for
grant of bail to the petitioners Maso Sodi and Bolo
Madkami in connection with G.R. Case No.156 of 2019
arising out of Mathili P.S. Case No.42 of 2019 pending in
the court of learned Sessions Judge, Malkangiri for
alleged commission of offence under Sections 147/148/
342/121/121-A/124-A/302/435/149 of the Indian Penal
Code, read with section 25 of Arms Act and Section
13/16/18/20 of Unlawful Activities Prevention Act and
Section 17 of the Criminal Law Amendment Act.
Heard learned counsel for the petitioners and
learned State counsel.
It is submitted on behalf of petitioners that they are
innocent villagers and are inside custody since 10.5.2019.
It is further submitted that, there is not a single iota of
material against the present petitioners to implicate them
in the alleged offences. It is further submitted that neither
the petitioners have any criminal antecedents nor they
were named by any of the witnesses.
Mr. Tripathy, learned Addl. Standing Counsel
submits that, these petitioners have no criminal
antecedents as per the record.
Upon further hearing of learned State counsel, no
material is found against the present petitioners to
implicate them in the alleged offences. Accordingly it is
directed that the petitioners shall be released on bail by
the learned court in seisin over the matter in the
aforesaid case on furnishing bail bond of Rs.20,000/-
2
(rupees twenty thousand) only with two sureties each for
the like amount with further condition that one of such
sureties furnished by each petitioners shall be their
relative respectively, and that, the petitioners shall not be
involved in any other offence while on bail and shall
appear before the I.I.C., Mathili police station once in
each week till conclusion of trial.
It is made clear that violation of any such
conditions fixed by this Court or by the Court below shall
entail cancellation of bail.
The BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court's
Official Website as per Court's Notice No.4587, dated
25.03.2020.
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B. P. Routray, J.
mkp