Orissa High Court
Sk. Sariful vs State Of Odisha Opp. Party on 31 July, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No.1021 of 2020
1. Sk. Sariful
2. Jhantu Biswas Petitioners
-Versus-
State of Odisha Opp. Party
03. 31.07.2020 The matter is taken up through Video
Conferencing.
Heard learned counsel for the petitioners and the
learned counsel for the State.
This is an application under section 439 Cr.P.C. in
connection with G.R. Case No.940(A) of 2011 arising
out of Jajpur Road P.S. Case No.229 of 2011 pending in
the Court of learned J.M.F.C., Jajpur Road for offences
punishable under sections 395/307 of Indian Penal Code
read with sections 25/27 of the Arms Act and section 9B
of the Indian Explosives Act.
The petitioners moved an application for bail
before the Court of learned Addl. Sessions Judge, Jajpur
Road which was rejected on 28.01.2020.
Considering the submission made by the learned
counsel for the petitioners that the petitioners are in
judicial custody since 11.12.2019 and they have been
implicated in the case on the basis of confessional
statement of the co-accused before police and those co-
accused persons have already been released on bail
which is not disputed by the learned counsel for the
State after verification of the case diary, I am inclined
to release the petitioners on bail.
Let the petitioners be released on bail in the
2
aforesaid case on furnishing bail bond of Rs.50,000.00
(rupees fifty thousand) each with two local solvent
sureties 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.
Accordingly, the BLAPL is disposed of.
Urgent certified copy of this order be granted on
proper application.
..
S.K. Sahoo, J.
P