Orissa High Court
BLAPL/9656/2020 on 19 January, 2021
Author: D. Dash
Bench: D. Dash
BLAPL No.9656 of 2020
02. 19.01.2021 The matter is taken up through video conferencing.
The petitioner, being in custody in Sheragada P.S. Case
No.124 of 2020 corresponding to G.R.. Case No.204 of 2020 pending
on the file of the learned J.M.F.C., Aska, running for the alleged
commission of offence under sections 420/506 IPC, has filed this
application under section 439, Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and the learned
counsel for the State.
Considering the submissions made and on going through the
materials as placed as also the order dated 18.11.2020 passed by
the learned Addl. Sessions Judge, Aska; 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 on such terms and conditions as deemed
just and proper by the court in seisin of the case with further
conditions that without prejudice to his defence, he would deposit a
sum of Rs.5,00,000/- (Rupees five lakh only) in any such mode,
before the said court which shall be 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; and will appear in person before the court in seisin of the
case on each date of posting of the case till conclusion of the trial.
Violation of any of the condition(s) shall entail cancellation of
bail.
The BLAPL is accordingly disposed of.
.......................
D. Dash,J.
Aks