Orissa High Court
BLAPL/3268/2021 on 17 May, 2021
Author: D. Dash
Bench: D. Dash
BLAPL NO.3268 OF 2021
02. 17.05.2021: The matter is taken up by video conferencing mode.
The Petitioner who is in custody connection with in
connection with Nihalprasad P.S. Case No.141 of 2020
corresponding to G.R. Case No.419 of 2020 on the file of
learned J.M.F.C., Gondia running for commission of offence
under section 147/148/294/323/325/307/395/353/332/333/
506/149 of the IPC and section 25/27 of the Arms Act, in filing
this application under section 439 of the Cr.P.C. has prayed for
his release on bail.
Heard learned counsel for the Petitioner and learned
counsel for the State.
Taking into account the submissions made; further
keeping in view the materials on records as those stand against
the Petitioner including the factum of grant of bail to the co-
accused person as also other surrounding circumstances and
taking into account the period of detention of the Petitioner in
custody and on going through the order passed by the
Additional District Judge-cum-Special Judge, Vigilance; it is
directed that the petitioner be released on bail on such terms
and conditions as deemed just and proper by the Court in seisin
of the case with further conditions that:-
1. he will not indulge himself in any criminal
activity;
2. will not threaten or terrorize the prosecution
witnesses in any manner; and
// 2 //
3. will appear in person before the court in seisin of
the case on each date of posting of the case
without fail till conclusion of the trial;
Violation of any of the condition/s shall entail
cancellation of bail.
The BLAPL is accordingly disposed of.
As the restrictions due to the COVID-19 situation are
continuing, learned counsel for the parties may utilize a soft
copy of this order available in the High Court's website or
print out thereof at par with certified copy in the manner
prescribed, vide Court's Notice No.4587 dated 25th March,
2020.
..........................
D. Dash, J.
Narayan