Orissa High Court
BLAPL/40/2021 on 20 January, 2021
Author: D. Dash
Bench: D. Dash
BLAPL NO.40 OF 2021
02. 20.01.2021: The matter is taken up through video conference
mode.
The petitioner being in custody in connection with
Aska P.S. Case No. 634 of 2020 corresponding to G.R. Case
No. 1114 of 2020 on the file of learned J.M.F.C., Aska
running for commission of offence under section 399/402 of
the IPC read with section-25(1-B)(a) of the Arms Act and
section 4 & 5 of E.S. Act, has filed this application under
section 439 of the Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and learned
counsel for the State.
Taking into account the submissions made; further
keeping in view the materials on records as those stand
against the petitioner with other surrounding circumstances
including the period of detention of the petitioner in custody
and on going through the order passed by the learned Addl.
Sessions Judge-cum-Special Judge (Vigilance); in the absence
of any such impediment; it is directed that the petitioner be
released on bail in the aforesaid case on such terms and
conditions as deemed just and proper by the court is seisin of
the case with further conditions that:-
1. he will report before the IIC, Aska P.S. on every
Monday in between 10 am to 02 pm for a period of
1 year;
2. will appear in person before the court in seisin of
the case on each date of posting of the case
without fail; and
3. will not indulge himself in any criminal activity.
The BLAPL is accordingly disposed of.
..........................
D. Dash, J.
Narayan