Orissa High Court
BLAPL/9069/2019 on 14 November, 2019
Author: D. Dash
Bench: D. Dash
BLAPL NO.9069 OF 2019
02. 14.11.2019 The Petitioner being in custody in connection with
STF Bhubaneswar P.S. Case No. 07 of 2019 corresponding
to G.R. Case No. 486 of 2019 running for offence under
section 379/411/420/467/468/471/120-B/34 of the IPC
read with section 25/27 of the Arms Act and section 3/4/5
of the E.S. Act and Odisha Mineral Prevention of Theft,
Smuggling and other (Unlawful Activities) Act pending on
the file of learned S.D.J.M., Khurda 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 made and on going
through the materials available on record; further keeping
in view the surrounding circumstances as also the period of
detention of the petitioner in custody; it is directed that the
petitioner be released on bail on such terms and conditions
as deemed fit and proper by the court in seisin of the case
with further condition that he will furnish cash security of
Rs.1,00,000/- (Rupees one lakh) in any such mode within
four weeks before the said court which shall kept under long
term fixed deposit in any Nationalized Bank and would be
renewed from time to time as the court deems proper, whose
disbursement / release shall be subject to the final order as
would be passed at the conclusion of the trial.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
..........................
D. Dash, J.
Narayan