Orissa High Court
BLAPL/3075/2020 on 9 September, 2020
Author: B.P. Routray
Bench: B.P. Routray
BLAPL No.3075 of 2020
04. 09.09.2020 This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and
the offences alleged are under Secs.147/148/294/332/333/336/
337/427/353/307/379/506/149, I.P.C. and Sec. 25 of the Arms Act.
Heard learned counsel for the petitioner as well as learned
counsel for the State-opposite party.
It is submitted on behalf of the petitioner that the petitioner
is inside custody since 21.04.2020 and in the meantime investigation has
been completed and some other co-accused persons, namely, Bapini@
Hrushikesh Swain and Titua@ Gyanaranjan Sahoo have already been
released on bail by this Court in BLAPL No.3058/2020 and BLAPL
No.3089/2020 respectively. It is also submitted that the nature of injuries
are simple.
Considering the nature of offences, the period of detention
of the petitioner inside custody and fact of completion of investigation, it is
directed to release the petitioner on bail in connection with Tigiria P.S.
Case No.61/2020 corresponding to C.T. Case No.61/2020 on such terms
and conditions to be fixed by the learned J.M.F.C., Tigiria as he deems just
and proper including the condition that the petitioner shall not be involved
in any other offences while on bail and he shall attend the learned court
below in seisin over the matter on each date fixed.
BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on proper
application.
...................................
B.P. Routray, J.
BKB