Orissa High Court
BLAPL/6094/2020 on 20 January, 2021
Author: S. K. Panigrahi
Bench: S. K. Panigrahi
BLAPL NO.6094 of 2020
04 20.01.2021 In view of extraordinary situation arose out of COVID-19
lockdown, the matter is taken up through video conferencing.
Heard learned counsel for the petitioner and learned
counsel for the State.
The petitioner being in custody in connection with C.T.
Case No.2708 of 2019 arising out of Khandagiri P.S. Case No.330
of 2019 pending in the court of the learned Additional Sessions
Judge, Bhubaneswar for the alleged commission of offences
punishable under Sections 394/467/471/411/34 I.P.C has
prayed for his release on bail.
Learned counsel for the petitioner submits that that the
petitioner is in judicial custody since 27.06.2019 and in the
meantime after completion of investigation, charge sheet has been
submitted and the offences are triable by Magistrate and two of
the co-accused have already been released on bail in BLAPL
No.7844 of 2019 and BLAPL No.3412 of 2020.
Learned counsel for the State submitted that the
petitioner has got number of criminal antecedents.
On going through the comprehensive affidavit filed by
the learned counsel for the petitioner, 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.
The BLAPL is accordingly disposed of.
As Lock-down period is continuing for COVID-19,
learned counsel for the petitioner may utilize the soft copy of this
order available in the High Court's website or print out thereof at
2
par with certified copies in the manner prescribed, vide
Court's Notice No.4587 dated 25.3.2020.
.............................
S. K. Panigrahi, J.
LNB