Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 0]

Orissa High Court

BLAPL/11130/2019 on 27 February, 2020

Author: D. Dash

Bench: D. Dash

                               BLAPL No.11130 of 2019




04.   27.02.2020:             This is the second journey of the petitioner, who is in
                    custody in connection with Aska P.S. Case No.125 of 2019
                    corresponding to G.R. Case No.250 of 2019 on the file of learned
                    J.M.F.C., Aska running for alleged commission of offence under
                    section   302/464/471/201/182/506        of   the IPC,    in filing this
                    application under section 439 of the Cr.P.C., has prayed for his
                    release on bail.
                              Learned counsel for the petitioner submits that the case
                    against the petitioner is not based on direct evidence and the
                    circumstances      against   the   petitioner,   as   projected   by   the
                    prosecution, are (a) enmity; and (b) the deceased was last seen in
                    the company of the petitioner. He further submits that no such other
                    material has been collected in course of investigation, which by now
                    is complete to provide support to the case of the prosecution that
                    this petitioner had any hand in causing the death of the deceased.
                    With all the above materials on record, the petitioner having
                    remained in custody since 16.07.2019 when the investigation is
                    complete and there remains no scope no scope on the part of the
                    petitioner to flee from justice and tamper the evidence, he urges for
                    grant of bail to the petitioner.
                              Learned counsel for the State opposes the move.
                    According to him, those two circumstances are quite clinching and,
                    therefore, this is not the stage to take a view over the acceptability
                    of those two circumstances as emanate from the materials on
                    record.
                           Considering the submissions made and on going through the
                    materials available on record further keeping in view the
                    surrounding circumstances including the period of detention of the
                    petitioner in custody, while being inclined to re-consider the prayer
                                    // 2 //




       for grant of bail to the petitioner, it is directed that the petitioner be
       released on bail in the aforesaid case with such terms and
       conditions as deemed just and proper by the court in seisin of the
       case with further conditions that he will report before the IIC, Aska
       P.S. on every Sunday in between 10.00 am to 2.00 pm till
       conclusion of the trial; and will appear in person on each date of
       posting of the case before the court in seisin 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.
                Issue urgent certified copy as per rules.


                                                                       ..
                                                       D. Dash, J.

Basu