Orissa High Court
BLAPL/4495/2020 on 4 August, 2020
Author: B.P. Routray
Bench: B.P. Routray
BLAPL No.4495 of 2020
03. 04.08.2020 This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail
and the offences alleged are under Secs.451/341/294/323/307/
427/506/109/34, I.P.C.
Heard learned counsel for the petitioner as well as
learned counsel for the State-opposite party.
The petitioner is inside custody since 31.1.2020.
It is submitted on behalf of the petitioner that as per
the injury report only one simple injury is there.
On the other hand, learned counsel for the State
objects the prayer for bail of the petitioner on the ground that he
has several criminal antecedents.
However, considering the nature of allegations and the
fact that one simple injury is there as per the injury report as well
as the period of detention of the petitioner inside custody, it is
directed to release the petitioner on bail in connection with Aska
P.S. Case No.233/2017 corresponding to G.R. Case No.480/2017
on such terms and conditions to be fixed by the learned J.M.F.C.,
Aska as he deems just and proper including the condition that the
petitioner shall appear before the IIC, Aska P.S. once in each week
till conclusion of trial and he shall not be involved in any other
offence while on bail.
BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
...................................
B.P. Routray, J.
BKB 2