Orissa High Court
BLAPL/6301/2020 on 15 December, 2020
Author: D. Dash
Bench: D. Dash
BLAPL NO. 6301 OF 2020
03. 15.12.2020: The matter is taken up through video conference mode.
The petitioner being in custody in connection with
Kendrapara Sadar P.S. Case No. 132 of 2020 corresponding to
G.R. Case No.1101 of 2020 on the file of learned S.D.J.M.,
Kendrapara running for alleged commission of offence under
section 379/413/467/468/34 of the IPC, has filed this application
under section 439 of the Cr.P.C. 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 with other surrounding circumstances including the
period of detention of the petitioner in custody and on going
through the order passed by the learned Sessions Judge; in the
absence of any such impediment; it is directed that the petitioner
be released on bail in the aforesaid case 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 appear in person before the court in seisin of
the case on each date of posting of the case without
fail;
2. will report before the IIC, Kendrapara Sadar Police
Station twice a week i.e. on Sunday & Thursday in
between 10 am to 11 am for a period of next one year;
and
3. will not indulge himself in commission of similar type
of offences.
Violation of any of the condition/s shall entail cancellation
of bail.
The BLAPL is accordingly disposed of.
..........................
D. Dash, J.
Narayan