Orissa High Court
Pramod @ Sagar Majhi vs State Of Odisha .... Opposite Party on 4 October, 2024
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.6734 of 2024
Pramod @ Sagar Majhi .... Petitioner
Mr. P.C. Panda, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. P.K. Mohanty, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
04.10.2024 Order No.
02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is an accused in connection with S.T. Case No.6 of 2022 pending on the file of learned Addl. Sessions Judge, Parlakhemundi arising out of Adava P.S. Case No.43 of 2009 for commission of offence alleged under Sections 147/ 148/ 435/ 506/ 120(B)/121/124(A)/149 IPC read with Section 17 of the Crl. L.A Act and Section 25 of the Arms Act and Section 3/4 of PDPP Act and Sections 16/18/20/38 of UPA Act.
3. Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of Page 1 of 3 the Petitioner relating to the aforementioned P.S. case is pending in any other Court.
4. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. Sessions Judge, Paralakhemundi by order dated 28.02.2024 in the aforementioned case, the present BLAPL has been filed.
5. It is submitted by the learned counsel that the Petitioner is in custody since 7.1.2022 and charge sheet has been filed on 20.06.2023 citing him as an absconder.
6. Learned counsel for the State opposes the prayer for bail on the ground that the Petitioner is a member of a Maoist organization and engaged in subversive activities and that he was an absconder.
7. Taking into account that the nature of allegations are omnibus and Annexure-2 by virtue of which the Petitioner was allowed to join the main stream, this Court directs the Petitioner to be released on bail on such terms to be fixed by the learned Court in seisin.
8. Additionally, it is directed that the Petitioner shall appear before the jurisdictional police station once every month on such date and time to be fixed by the learned Court in seisin till conclusion of trial.
Page 2 of 3Certification of such appearance shall be submitted to the Court in seisin.
9. The BLAPL is accordingly disposed of.
10. Issue urgent certified copy as per rules.
(V. NARASINGH) Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Location: Orissa High Court, Cuttack Date: 07-Oct-2024 15:06:46 Page 3 of 3