Orissa High Court
BLAPL/2949/2020 on 15 May, 2020
Author: A.K. Mishra
Bench: A.K. Mishra
BLAPL No.2949 of 2020 2. 15.5.2020 This application under Section 439 Cr.P.C. has been made on 01.05.2020 by the petitioner in connection with Junagarh P.S. Case No.200 of 2018 corresponding to C.T. Case No.194(A) of 2018 for the offence under Section 395 of the IPC pending in the court of learned JMFC, Junagarh. In view of extra-ordinary situation arose out of COVID-19 Lockdown, the matter is taken up through video conferencing. Heard learned counsel for the petitioner and learned Addl. Standing Counsel. It is stated that the co-accused has already been released on bail vide order dated 22.01.2019 in BLAPL No.6693 of 2018 by this Court (Annexure-4). Considering the nature of allegation and custody period since 06.02.2020, I am inclined to extend the benefit of 439 Cr.P.C. to the petitioner. Hence, it is ordered that the petitioner namely Umasankar Majhi be released on bail on furnishing bail bond which shall be imposed to the satisfaction of the learned court in seisin over the matter in the aforesaid case, subject to other conditions as deemed just and proper by the learned court below. The bail application is accordingly disposed of. Parties may access copy of this order in Court's official website and utilize the same as per the Notice No.4587 dtd.25.03.2020 and Notice dtd.15.04.2020 issued by the Registrar General of this Court. Copies of the aforesaid notices are available in Court's Official Website. RJ ......................... Dr. A.K. Mishra, J.
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