Supreme Court - Daily Orders
Sangram Keshari Mohanty vs State Of Odisha on 11 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
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ITEM NO.3 COURT NO.11 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6712/2014
(Arising out of impugned final judgment and order dated 19/02/2014
in BLAPL No. 21742/2013 passed by the High Court of Orissa at
Cuttack)
SANGRAM KESHARI MOHANTY Petitioner(s)
VERSUS
STATE OF ODISHA Respondent(s)
(With appln.(s) for bail and office report)
WITH
SLP(Crl) No. 6715/2014
(With appln.(s) for bail)
SLP(Crl) No. 6766/2014
(With appln.(s) for bail and Office Report)
SLP(Crl) No. 6936/2014
(With appln.(s) for bail and exemption from filing c/c of the
impugned order)
SLP(Crl) No. 6939/2014
(With appln.(s) for bail and Office Report)
SLP(Crl) No. 6964/2014
(With appln.(s) for bail and Office Report)
SLP(Crl) No. 6937/2014
(With appln.(s) for bail and Office Report)
SLP(Crl) No. 6966/2014
(With appln.(s) for bail and exemption from filing c/c of the
impugned order and Office Report)
Date : 11/12/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
Signature Not Verified
HON'BLE MR. JUSTICE C. NAGAPPAN
Digitally signed by
Sushil Kumar Rakheja
Date: 2014.12.12
15:28:26 IST
For Petitioner(s)
Reason:
Mr. Suresh Chandra Tripathy,Adv.
For Respondent(s) Mr. Ashok Panigrahi,Adv.
Mr. Santosh Kumar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and learned counsel for the respondent-State of Odisha.
No doubt, while granting bail in favour of the petitioner in relation to the cases pending against him, we have directed to grant him bail on such terms and conditions that may be imposed by the learned trial judge.
Learned Additional Sessions Judge, Bhanjanagar, has asked the petitioner to furnish bail bond of Rs. 50,000/- with two solvent sureties for the like amount on condition that he shall appear in person on each date of hearing the case. Aggrieved by this portion of the Order of conditions imposed in the cases, the petitioner has filed these petitions.
Since we have already granted bail, for non-compliance of the conditions imposed by the learned Additional Sessions Judge, he could not get himself enlarged on bail, therefore, it would be just and proper for this Court keeping in view the liberty of a citizen in this country, guaranteed under Articles 19 and 21 of the Constitution of India, which is very precious right, particularly having regard to the fact that the petitioner is a qualified Engineer and a law degree-holder, we modify the said terms and conditions to furnish bail bond of Rs. 20,000/- and two sureties of the like amount. On furnishing the same, the bail order granted by this Court shall be given effect to by the learned Sessions Judge, Bhanjanagar, Ganjam, in all the cases pending before him.
The special leave petitions are disposed of accordingly.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER