Orissa High Court
Suresh Chandra Behera @ Guru vs State Of Odisha .... Opposite Party on 2 February, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.456 OF 2022
Suresh Chandra Behera @ Guru .... Petitioner
Mr. S.K. Pattnaik, Advocate
-versus-
State of Odisha .... Opposite Party
Miss. S. Mishra, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
2.2.2022 Order No.
01. 1. This matter is taken up by video conferencing mode.
2. The Petitioner being in custody in connection with Joda P.S. Case No.169 of 2021 corresponding to G.R. Case No.588 of 2021 on the file of learned J.M.F.C., Barbil, running for commission of offence under section 147/148/341/294/332/323 /324/325/186/307/395/427/149/120-B/302 of the IPC read with section-7 of the Criminal Law Amendment Act & section- 150/151/152 of the Railway Act, has filed this application under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Considering the submissions made and on going through the materials on record as also the surrounding circumstances; while being not inclined to grant of bail to the Page 1 of 2 // 2 // Petitioner at this stage; this application stands disposed of granting liberty to the Petitioner to renew his prayer for grant of bail before the Trial Court after submission of charge-sheet.
5. The BLAPL is accordingly disposed of.
6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned Counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned Advocate, in the manner prescribed vide Court's Notice No.4587 dated 25th March, 2020 as modified by Court's Notice No.4798 dated 15th April, 2021 and Court's Office order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
(D. Dash), Judge.
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