Orissa High Court
Akash Kumar Malick vs State Of Odisha .... Opp. Party on 29 June, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 2273 of 2021
Akash Kumar Malick .... Petitioner
Mr. S.K.Mohanty, Advocate
-versus-
State of Odisha .... Opp. Party
Mr.P.C. Das,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 29.06.2021
03. This matter is taken up by video conferencing mode.
Heard 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 Sarangada P.S. Case No.90 of 2020 corresponding to C.T. Case No. 540 of 2020 pending in the file of learned S.D.J.M., Balliguda for alleged commission of offences under sections 457/380/511 of the Indian Penal Code and sections 3 and 4 of the Prevention of Damage to Public Property Act.
The prayer for bail of the petitioner has been rejected by the learned Addl. Sessions Judge, Balliguda vide order dated 03.02.2021.
Considering the submissions made by the learned counsel for the petitioner that the petitioner is in judicial // 2 // custody since 01.12.2020 and charge sheet has been submitted under sections 457/380/511 of the Indian Penal Code read with sections 3 and 4 of the Prevention of Damage to Public Property Act and there is no criminal antecedents against the petitioner and after going through the comprehensive affidavit filed on behalf of the petitioner, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may deem just and proper.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may 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.
( S.K. Sahoo) Judge sisir Page 2 of 2