Orissa High Court
BLAPL/3260/2020 on 28 May, 2020
Author: D. Dash
Bench: D. Dash
BLAPL No.3260 of 2020
02. 28.05.2020 The petitioner being in custody in connection with G.R. Case
No.871 of 2020 arising out of Sambalpur Sadar P.S. Case No.52 of
2020 pending in the court of the learned S.D.J.M., Sambalpur
running for the alleged commission of offence under sections
457/380/34, I.P.C. has filed this application under section 439,
Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and learned counsel
for the State.
Considering the submissions as advanced and on going
through the averments made in the F.I.R. as well as the order
passed by the learned Additional Sessions Judge-cum-Special Judge
(Vigilance), Sambalpur; further keeping in view the surrounding
circumstances including the period of detention of the petitioner in
custody, it is directed that the petitioner be released on bail in the
aforesaid case with such terms and conditions as deemed just and
proper by the court in seisin of the case with further condition that
he will not indulge himself in any criminal activity.
The BLAPL is accordingly disposed of.
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D. Dash, J H