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Orissa High Court

Laxmi Kanta Halba vs State Of Odisha .... Opposite Party on 21 October, 2024

                  IN THE HIGH COURT OF ORISSA AT CUTTACK


                                   BLAPL No.10520 of 2024
                 Laxmi Kanta Halba                      ....           Petitioner
                                                        Mr. A. Mishra Advocate
                                            -versus-
                 State of Odisha                        ....        Opposite Party
                                                             Ms. S. Mishra A.S.C.
                                         CORAM:


                             JUSTICE A.C. BEHERA

                                            ORDER

Order No.                                  21.10.2024
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This bail application Under Section 439 of Cr.P.C. (under Section 483 of B.N.S.S 2023) of the petitioner has arisen out of G.R. Case No. 302 of 2024 in connection of Bhairab Singhpur P.S. Case No.117 of 2024 pending in the court of learned J.M.F.C., Borigumma, Dist- Koraput.

3. I have already heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State.

4. The petitioner is in jail custody since 03.09.2024 having been implicated with the offences under Sections 419, 420, 468, 471 of the IPC, 1860 on the allegation of collection of Rs.15,000/- from nine victims (in total Rs. 1,35,000) in order to engage them as Outsource Attendants in District Headquarters Hospital, Jeypore.

5. The offences alleged against the petitioner are Magisterial // 2 // triable in nature. No other accuse has been left to be apprehended in this case.

Substantial parts of the investigation of the case has already been completed during the period of staying of the petitioner inside the jail.

Therefore, instead of rejection of the bail application of the petitioner, it is felt proper to allow him to go on bail with stringent conditions.

Hence, the bail application of the petitioner is allowed.

6. The petitioner is allowed to go on bail on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) with two solvent sureties for the like amount to the satisfaction of the learned J.M.F.C., Borigumma, District-Koraput with conditions that:-

(i) he shall not terrorize, coerce, influence or threat any witnesses of the prosecution including the informant and his family members either directly or indirectly in any manner whatsoever at any stage of the proceeding of the case;

(ii) he shall appear before the Trial Court personally on each date of adjournment of the case without fail;

(iii) he shall not involve with the similar nature of crime in future, but, in case of his failure to comply any of the aforesaid conditions, the court seisin over the matter is authorized to cancel his bail order outrightly without seeking any permission from this Court for the same.

7. Accordingly, the bail application filed by the petitioner is disposed of finally.

// 3 //

8. Grant certified copy of this order to the petitioner on proper application.

( A.C. Behera ) Judge Rati Ranjan Signature Not Verified Digitally Signed Signed by: RATI RANJAN NAYAK Reason: Authentication Location: High Court of Orissa, Cuttack, India.