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[Cites 12, Cited by 0]

Orissa High Court

Pitambar Sahoo vs State Of Odisha .... Opp. Party on 12 April, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           BLAPL No.311 of 2024

              Pitambar Sahoo                        ....      Petitioner

                                   Mr. B.P.B. Bahali, Advocate

                                         -versus-

              State of Odisha                       ....     Opp. Party

                                   Mr. P.B. Tripathy
                                   Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No. 12.04.2024

04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard the learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with Mangalabag P.S. Case No.297 of 2020 corresponding to G.R. Case No.1504 of 2020 pending in the Court of learned Chief Judicial Magistrate -cum- Assistant Sessions Judge, Cuttack for offences punishable under sections 419/420/411/ 406/409/467/468/471/379/34/120-B of the Indian Penal Code.

The petitioner moved an application for bail Page 1 of 3 before the Court of learned 2nd Additional Sessions Judge, Cuttack, which was rejected on 01.11.2023.

Learned counsel for the petitioner submitted that the petitioner is in judicial custody since 19.01.2021 and he has been charge sheeted under sections 419/420/411/406/409/467/468/471/379/ 34/120-B of the Indian Penal Code and similarly situated co-accused persons, namely, Saroj Kumar Prusty, Lalit Kumar Soni, Lala Amrut Sagar Ray and Debasis Hazra have already been released on bail and on the ground of parity and equity, the bail application of the petitioner may be favourably considered.

Learned counsel for the State after verification of the case records fairly submitted that the petitioner is similarly situated like the co-accused persons, who have been enlarged on bail.

Considering the submissions made by the learned counsel for the respective parties, the period of detention of petitioner in judicial custody, the slow progress of the trial, release of the co-accused persons on bail and the fact that the offences are triable by Magistrate, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two local solvent sureties Page 2 of 3 each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just and proper including the conditions that the petitioner shall appear before the learned trial Court on each date to which the case is posted for trial, shall not try to tamper with the prosecution evidence and shall not indulge in any criminal activities while on bail.

Violation of any of the conditions shall entail cancellation of bail.

The BLAPL is accordingly disposed of. Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge RKM Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 15-Apr-2024 16:46:09 Page 3 of 3