Orissa High Court
Firdosh Alam vs State Of Odisha ... Opp.Party on 21 May, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 1307 of 2020
Firdosh Alam ... PETITIONER
-VERSUS-
STATE OF ODISHA ... OPP.PARTY
02. 21.05.2020 Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 439 Cr.P.C.
in connection with Sambalpur Town P.S. Case No.257 of
2019 corresponding to G.R. Case No.2044 of 2019
pending in the file of learned S.D.J.M., Sambalpur for
alleged commission of offences under sections 379,
411/34 of the Indian Penal Code.
The prayer for bail of the petitioner has been
rejected by the learned Sessions Judge, Sambalpur vide
order dated 20.12.2019.
Considering the submission made by the learned
counsel for the petitioner that the petitioner is in custody
since 30.07.2019 and the offences are triable by
Magistrate and on hearing the learned counsel for the
State, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the
aforesaid case on furnishing a bail bond of Rs.20,000/-
(rupees twenty thousand) with two solvent sureties each
for the like amount to the satisfaction of the learned
Court in seisin over the matter with further conditions as
the learned Magistrate may deem just and proper.
Violation of any of the terms and conditions shall
entail cancellation of bail.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per Rules.
.............................
S.K. Sahoo, J.
PKSahoo