Orissa High Court
BLAPL/715/2020 on 14 February, 2020
Author: D. Dash
Bench: D. Dash
BLAPL No.715 of 2020
03. 14.02.2020 This is the 2nd journey of the petitioner by filing this
application under section 439, Cr.P.C. in connection with
S.T. Case No. 51 of 2019 arising out of Gochhapada P.S.
Case No. 28 of 2019 pending trial in the Court of the learned
Sessions Judge, Phulbani for offence punishable under
sections 147/148/149/120-B/121-A/124-A/307/302/353
IPC read with section 25 & 27 of Arms Act and section 3(b)
of Explosive substances Act and section 18/20 of Unlawful
Activities (Prevention) Act 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 depositions of the witnesses so far examined in
the trial; further keeping in view the surrounding
circumstances as also the period of detention of the
petitioner in custody; while being inclined to reconsider the
prayer for grant of bail to the petitioner; it is directed that he
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 not threaten
or terrorize the prosecution witnesses; will not indulge
himself in commission of similar type of offences; will report
before the IIC, Gochhapada P.S. on every Sunday in between
10.00 am to 2.00 pm till conclusion of the trial; and will
appear in person on each date of posting of the case before
the court in seisin of the case till conclusion of the trial.
Violation of any of the condition shall entail
cancellation of bail.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
.......................
D. Dash, J.
Aks