Orissa High Court
BLAPL/378/2018 on 9 May, 2018
Author: S. K. Sahoo
Bench: S. K. Sahoo
BLAPL No.378 of 2018
03. 09.05.2018 Heard the learned counsel for the petitioner and
learned counsel for the State.
This is an application under Section 439 Cr.P.C.
in connection with G.R. Case No.1347 of 2017 arising out of
Angul P.S. Case No.509 of 2017 pending in the Court of
learned S.D.J.M., Angul for offence punishable under
section 395 of the Indian Penal Code.
The petitioner moved an application for bail
before the learned Addl. Sessions Judge, Angul which was
rejected on 05.01.2018.
It is stated by the learned counsel for the
petitioner that the petitioner is in custody since 08.12.2017.
He further submits that the petitioner is a student of
Bachelor of Computer Application and prosecuting his studies
in I-Dream Group of Institution, Ballahara Chhak, Talcher
and he is a young boy aged about nineteen years. He further
submits that no test identification parade has been
conducted to establish the complicity of the petitioner in the
alleged crime and therefore, the bail application may be
favourably considered.
Learned counsel for the State opposed the
prayer for bail.
Considering the submissions made by the
learned counsels for the respective parties, the nature of
accusation against the petitioner, absence of holding any
test identification parade, the age of the petitioner and
period of detention of the petitioner in judicial custody, I
2
am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the
aforesaid case on furnishing bail bond of Rs.20,000/-
(rupees twenty thousand) with two 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 subject to
conditions that the petitioner shall appear before the Angul
police station once in a week on every Sunday in between
4 p.m. to 6 p.m. for a period of three months. Violation of
any terms and conditions shall entail cancellation of bail.
Accordingly, the BLAPL is disposed of.
Urgent certified copy of this order be granted
on proper application.
.......................
S. K. Sahoo, J.
sisir 3 4 5