Orissa High Court
BLAPL/1636/2020 on 20 April, 2020
Author: P.Patnaik
Bench: P.Patnaik
BLAPL No.1636 of 2020
02 20.04.2020 Heard Mr.Bijaya Kumar Ragada, learned counsel for
the petitioner and Mr.Prem Patnaik, learned Additional Standing
Counsel.
This is an application under section 439 of the Code
of Criminal Procedure filed by the present petitioner, who has
been involved in G.R.Case No.132 of 2020 arising out of Thelkoili
P.S. Case No.02 of 2020 pending in the court of the learned
S.D.J.M., Sambalpur for commission of offences under sections
379,411 of the Indian Penal Code. His bail application was
rejected by the learned Sessions Judge, Sambalpur.
The allegation against the petitioner is that he has
purchased the stolen vehicle from the main accused and the
accused was arrested on 12.01.2020.
Moreover, the petitioner happens to be the
permanent resident of village Gandhi Chowk, P.S. Brajrajnagar in
the district of Jharsuguda. Hence there is no reasonable chance of
his absconding from justice.
Considering the rival submissions made by the
learned counsel for both parties and having regard to the length of
detention in custody of the petitioner, I am inclined to allow this
bail application and direct that the petitioner be released on bail
on executing bond of Rs.20,000/-(rupees twenty thousand) with
two local solvent sureties each for the like amount to the
satisfaction of the learned S.D.J.M., Sambalpur in connection
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with the aforesaid case with further conditions that he shall not
commit such type of offence in future.
The BLAPL is disposed of accordingly.
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P.Patnaik,J 2 3 4 5 .