Orissa High Court
BLAPL/6635/2020 on 13 October, 2020
Author: A.K. Mishra
Bench: A.K. Mishra
BLAPL No.6635 of 2020 2. 13.10.2020 This application under Section 439 Cr.P.C. has been made on 16.09.2020 by the petitioner in connection with Kendrapara Sadar P.S. Case No. 183 of 2020 corresponding to G.R. Case No. 1110 of 2020 for the offence under Sections 379/411/413/34 of the I.P.C., pending in the court of learned SDJM, Kendrapara. 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 counsel for the State. Perused the record. It is submitted by learned counsel for the petitioner that the petitioner is in custody since 20.8.2020. Moreover, the petitioner is a young boy of 20 years and permanent inhabitant of Village-Garapur P.S.-Kendrapara Sadar & District-Kendrapara, so there is no chance of fleeing from the process of justice. Having regards to the facts and circumstances of the case, period of detention and age of the petitioner, I am inclined to extend the benefit of 439 Cr.P.C. to the petitioner. Hence, it is ordered that the petitioner, namely, Pruthiraj Mallick be released on bail on furnishing bail bond of Rs. 20,000/-(Rupees Twenty Thousand only) with one surety for the like amount to the satisfaction of the learned SDJM, Kendrapara in the above noted case, subject to such terms and conditions as deemed just and proper by the learned court below. The bail application is accordingly disposed of. 2 Parties may access copy of this order in Court's official website and utilize the same as per the Notice No. 4587 dated 25.3.2020 and Notice dated 15.04.2020 issued by the Registrar General of this Court. Copies of the aforesaid notices are available in Court's official website. Dhal ............................... Dr. A.K. Mishra, J.2 3 3