Orissa High Court
BLAPL/182/2020 on 16 November, 2020
Author: S.K. Mishra
Bench: S.K. Mishra
BLAPL No.182 of 2020
03. 16.11.2020 This matter is taken up through video conferencing
mode because of Covid-19.
Heard learned counsel for the petitioner and learned
Addl. Standing Counsel.
This is an application under Section 439 of the
Cr.P.C. The petitioner is in jail custody for the alleged
commission of offence under Sections 121, 121-A, 147, 148,
149, 302, 307/34 of the IPC read with Sections 16(1)(b), 18 and
20 of the Unlawful Activities (Prevention) Act, 1967 (Amendment
2012) read with Sections 3 and 4 of the Explosive Substance Act
read with Section 25 of the Arms Act read with Section 17 of the
Criminal Law Amendment Act in G.R. Case No.106/2018 of the
court of learned JMFC, Bissamcuttack, arising out of Muniguda
P.S. Case No.36/2018.
This is a successive bail application filed by the
petitioner. His earlier application was rejected by this Court on
25.09.2019 in BLAPL No.7000/2019.
Keeping in view the material available on record, the
identification of the petitioner in the T.I. Parade and the fact
that it involves a case of left-wing extreme terrorism, this Court
is not inclined to allow the application for bail. Hence, the
BLAPL is rejected.
As the restrictions are continuing for COVID-19,
learned counsel for the parties may utilize the soft copy of this
PCD order available in the High Court's website or print out thereof at
par with certified copies in the manner prescribed, vide Court's
Notice No.4587, dated 25.03.2020.
.........................
S.K. Mishra, J.
2 3 Misc. Case No.8721 of 2011
04. 23.06.2011 In the interim, it is directed that the petitioner no.2 shall not be disengaged only on the basis of attaining the age of 60 till the next date.
Urgent certified copy of this order be granted as per rules.
........................ S.K. Mishra, J.