Orissa High Court
Saroj Kumar Patra vs State Of Odisha .... Opposite Party on 31 January, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.11566 OF 2021
Saroj Kumar Patra .... Petitioner
Mr.B.N. Mahapatra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. K.K. Das, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
31.01.2022 Order No.
01. 1. This matter is taken up by video conferencing mode.
2. The Petitioner being in custody in connection with Jakhapura P.S. Case No.111 of 2021 corresponding to C.T. Case No.1526 of 2021 on the file of learned J.M.F.C., Jajpur Road running for commission of offence under Section 379/407/411/420/34 of the IPC, has filed this application under Section-439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Taking into account the submissions made; further keeping in view the materials on records as those stand against the Petitioner with other surrounding circumstances including the period of detention of the Petitioner in custody and on going through the order passed by the learned Additional Sessions Judge; in the absence of any such impediment; it is directed that the Petitioner be released on bail on such terms and conditions as deemed fit and proper by the Page 1 of 2 // 2 // Court in seisin of the case with further conditions that the Petitioner shall furnish a cash security of Rs.1,00,000/- (Rupees One Lakh) in any such mode, before the said Court which shall kept under long term fixed deposit in any Nationalized Bank and would be renewed from time to time as the Court deems proper.
5. The BLAPL is accordingly disposed of.
6. 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 and Court's Office order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
(D. Dash), Judge.
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