Orissa High Court
BLAPL/9178/2019 on 14 November, 2019
Author: D. Dash
Bench: D. Dash
BLAPL NO. 9178 OF 2019
02. 14.11.2019: The petitioner being in custody in connection with
STF Bhubaneswar P.S. Case No. 07 of 2019 corresponding
to G.R. Case No. 486 of 2019 on the file of learned
S.D.J.M., Khurda running for alleged commission of offence
under section 379/411/467/468/471/420/120-B/34 of
the IPC read with section 25/27 of the Arms Act and
section 3/4/5 of the E.S. Act and Odisha Mineral
Prevention of Theft, Smuggling and other (Unlawful
Activities Act, has filed this application under section 439
of the Cr.P.C. for his release on bail.
Heard learned counsel for the petitioner and
learned counsel for the State.
Considering the submissions made and on going
through the materials as placed, further keeping in view the
surrounding circumstances and the period of detention of
the petitioner in custody; it is directed that the petitioner be
released on bail in the aforesaid case on such terms and
conditions as deemed just and proper by the court in seisin
of the case with further conditions that he will cooperate
with the investigation as and when required for the
purpose; will appear in person before the court in seisin of
the case on each date of posting of the case.
The BLAPL is accordingly disposed.
Issue urgent certified copy as per rules.
..........................
D. Dash, J.
Narayan