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Orissa High Court

Ajit Behera vs State Of Odisha .... Opposite Party on 23 August, 2023

Author: D.Dash

Bench: D.Dash

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  BLAPL No.5601 of 2023

            Ajit Behera                                   ....           Petitioner
                                                                 Mr. A.K. Sahoo,
                                                                       Advocate
                                          -versus-
            State of Odisha                               ....      Opposite Party
                                                           Mr.P.K.Mohanty, ASC
                         CORAM:
                         MR. JUSTICE D.DASH
                                          ORDER
Order No.                                23.08.2023
   02.      1.       This    matter is      taken    up    through   hybrid   arrangement
            (virtual/physical) mode.

2. This is the successive journey of this petitioner, who is in custody in connection with Khariar P.S. Case No.214 of 2021 corresponding to C.T Case No.203 of 2021 pending in the Court of the learned JMFC, Khariar for offence punishable under sections 364-A/ 394/323/427/506/34 of I.P.C. in filing this application under section 439, Cr.P.C. for his release on bail.

3. Heard learned counsel for the Petitioner and learned counsel for the State.

4. Considering the submissions made and on going through the materials as placed as also the surrounding circumstances including the factum of grant of bail to the co-accused persons and 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 the petitioner be released on bail in the aforesaid case with such terms and conditions as deemed just and proper by the court in seisin of the case with further condition that:-

a) Petitioner will appear in person before the Court in seisin of the case on each date of posting of the case, till conclusion of the trial;

// 2 //

b) will appear before the Inspector-in-Charge of Khariar Police Station every Monday in between 10.00 am to 2.00 pm;

c) will not leave the jurisdiction of the Court in seisin of the case; and

d) will not indulge himself in any criminal activity. Violation of any of the condition(s) shall entail cancellation of the bail.

5. The BLAPL is accordingly disposed of.

Issue urgent certified copy as per rules.

(D. Dash) Judge Gitanjali Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 28-Aug-2023 10:47:30 Page 2 of 2