Orissa High Court
Babulal Meher vs State Of Odisha .... Opp. Party on 26 April, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 709 of 2021
Babulal Meher .... Petitioner
Mr.Sachidananda Padhee,
Advocate
-versus-
State of Odisha .... Opp. Party
Mr. A.P. Das,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 26.04.2021
03. This matter is taken up by video conferencing mode.
Heard the learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with Bijepur P.S. Case No.248 of 2020 corresponding to G.R. Case No.650 of 2020 pending in the file of learned J.M.F.C., Sohela for alleged commission of offences under sections 468/471/379/34 of the Indian Penal Code.
The prayer for bail of the petitioner was rejected by the learned Additional Sessions Judge, Padampur vide order dated 15.01.2021.
Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 18.12.2020 and charge sheet has already been submitted under sections 468/471/379/34 of the Indian Penal Code and // 2 // the offences are triable by Magistrate and after hearing the learned counsel for the State, who submitted that the petitioner has got five criminal antecedents and on going through the comprehensive affidavit filed by the father of the petitioner, I am inclined to release the petitioner on bail.
Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may deem just and proper subject to conditions that the petitioner shall not indulge in any criminal activities and shall appear before the learned trial Court on each date when the case would be posted for trial.
Violation of any terms and conditions shall entail cancellation of bail.
The BLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March 2020 as modified by Court's Notice No.4798 dated 15th April 2021.
( S.K. Sahoo) Judge RKM Page 2 of 2