Orissa High Court
T. Bhaskar vs State Of Odisha .... Opposite Party on 4 September, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 9388 of 2023
T. Bhaskar .... Petitioner
Mr. A. Mishra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. T.K. Praharaj, SC
CORAM: JUSTICE V. NARASINGH
ORDER
04.09.2023 Order No.
01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is an accused in connection with G.R. Case No.465 of 2023 pending on the file of learned S.D.J.M., Jeypore, Dist-Koraput arising out of Jeypore Sadar P.S. Case No.127 of 2023 for commission of the alleged offence under Sections 394/34 of IPC read with Section 25(1-B)(b) of the Arms Act.
3. Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Additional Sessions Judge-cum- Special Judge, Vigilance, Jeypore by order dated 05.08.2023 in the aforementioned case, the present bail application has been filed.
4. It is submitted by the learned counsel that the Petitioner who is aged about 21 years, is in custody since 09.07.2023 on the allegation that at the point of a knife, he is committed theft of Rs.12,200/- and a mobile charger.
5. It is further submitted that since charge sheet has already been filed on 01.08.2023, Petitioner may be released on bail.
Page 1 of 26. Learned counsel for the State opposes the prayer for bail in view of the criminal antecedent of the Petitioner.
7. Learned Court while rejecting the bail application of the Petitioner has noted that the Petitioner is an accused in Jeypore Town P.S. Case No.127 of 2023 and Koraput Sadar P.S. Case No.60 of 2023 for committing offences of similar nature.
8. Taking into account the age of the Petitioner and filing of charge sheet, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
9. Before releasing, learned Court in seisin is requested to verify as to whether the Petitioner has any other criminal antecedent than two noted above. If it comes to fore that the Petitioner has any other additional criminal antecedent than the two, as noted, this order shall stand recalled.
10. Additionally, it is directed that Petitioner shall appear before the jurisdictional police station once every month on such date and time to be fixed by the learned Court in seisin till conclusion of trial. Certification of such appearance shall be submitted to the Court in seisin.
11. Accordingly, the BLAPL stands disposed of.
12. Urgent certified copy of this order be granted as per rules.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa Date: 05-Sep-2023 15:24:47 Page 2 of 2