Orissa High Court
BLAPL/3441/2018 on 30 May, 2018
Author: S.K.Sahoo
Bench: S.K.Sahoo
BLAPL No. 3441 of 2018
2. 30.05.2018 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
Biramitrapur P.S. Case No.133 of 2017 corresponding to
S.T. Case No.11/5 of 2018 pending in the Court of
learned 2nd Addl. Sessions Judge, Rourkela for offences
punishable under sections 147/148/294/506/307/353/
121/121-A/122/123/120-B/149 of the Indian Penal
Code and sections 25 and 27 of the Arms Act.
The petitioner moved an application for bail before
the learned 2nd Addl. Sessions Judge, Rourkela which
was rejected on 19.03.2018.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in
custody since 02.10.2017 and that the co-accused has
been released on bail by this Court in BLAPL No.7913 of
2017 vide order dated 27.03.2018, copy of the bail
order which is filed is taken on record 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 bail bond of Rs. 20,000/-
(Rupees twenty thousand) with two solvent sureties
each for the like amount to the satisfaction of the
learned Court in seisin over the matter with further
terms and conditions as the learned Court may deem
2
just and proper.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
.....................
S.K.Sahoo,J.
(Vacation Judge) skb 2 3 3 4 4