Orissa High Court
BLAPL/6092/2020 on 8 December, 2020
Author: D. Dash
Bench: D. Dash
BLAPL NO.6092 OF 2020
03. 08.12.2020: The matter is taken up through video conferencing
mode.
The petitioners being in custody in connection
with Khariar P.S. Case No.152 of 2020 corresponding to
C.T. Case No.147 of 2020 on the file of learned J.M.F.C.,
Khariar running for alleged commission of offence under
sections147/148/341/323/324/325/326/307/354/149
IPC, have filed this application under section 439 of the
Cr.P.C. for their release on bail.
Heard learned counsel for the petitioners and
learned counsel for the State.
Considering the submissions made and on going
through the materials as placed on record as also the
order passed by the learned Asst. Sessions Judge,
Khariar, further keeping in view the surrounding
circumstances including the period of detention of the
petitioners in custody; it is directed that the petitioners be
released on bail in the aforesaid case with such terms and
conditions as deemed just and proper by the court in
seisin of the case with further condition that they will
appear in person before the court in seisin of the case on
each date of posting of the case without fail till conclusion
of the trial.
The BLAPL is accordingly disposed.
..........................
D. Dash, J.
Aks // 2 //