Orissa High Court
BLAPL/4110/2021 on 23 June, 2021
Author: D. Dash
Bench: D. Dash
BLAPL NO.4110 OF 2021
04. 23.06.2021: The matter is taken up by video conferencing mode.
The Petitioner being in custody in connection with
C.T. Case No.384 of 2021 arising out of Balichandrapur P.S.
Case No.74 of 2021 pending in the Court of learned J.M.F.C.,
Chandikhole registered under sections 143/147/148/450/294/
307/332/341/353/395/435/506/149/120(B)/336 IPC read with
section 4 of the Public Property (Prevention of Damage) Act
1985 has filed this application under section 439 of the Code of
Criminal Procedure (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 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 in
seisin of the case with further conditions that he will appear in
person before the court in seisin of the case on each date of
posting of the case without fail till conclusion of the trial.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19
situation are continuing, learned counsel for the parties may
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utilize a printout of the order available in the High Court's
website, at par with certified copy, subject to attestation by
the concerned advocate, in the manner prescribed, vide
Court's Notice No.4587, dated 25th March, 2020 as modified
by Court's Notice No.4798 dated 15th April, 2021.
..........................
D. Dash, J.
Aks