Orissa High Court
Sujeet @ Sujit Biswal vs State Of Odisha .... Opposite Party on 4 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL NO.8832 OF 2019
Sujeet @ Sujit Biswal .... Petitioner
Mr. Pradeep Kumar Parida, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Tapas Kumar Praharaj, SC
CORAM:
MR. JUSTICE D.DASH
ORDER
04.08.2021 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Heard learned counsel for the Petitioner and learned counsel for the State.
3. Considering the submissions and on going through the nature of accusations; further keeping in view the surrounding circumstances of the case as also concerning the Petitioner and in the absence of any other impediment, it is directed that in the event the Petitioner surrenders before the Court in seisin of the case in connection with Nimapara P.S. Case No.137 of 2019 corresponding to G.R. Case No.326 of 2019 pending on the file of learned J.M.F.C., Nimapara within three weeks hence and moves for his release on bail, he shall be released on bail on such terms and conditions as would be deemed just and proper by the said Court.
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4. The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
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