Orissa High Court
Amar Kumar Sahu & Another vs State Of Odisha .... Opposite Party on 6 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.5742 OF 2021
Amar Kumar Sahu & Another .... Petitioners
Mr. Alok Kumar Panda, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Tapas Ku. Praharaj,SC
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 06.08.2021
02. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. The Petitioners being in custody in connection with Aska P.S. Case No.276 of 2021 corresponding to G.R. Case No.519 of 2021 on the file of learned J.M.F.C., Aska running for commission of offence under Section-341/324/326/307/294/ 506/34 of IPC, have filed this application under section 439 of the Cr.P.C. for their release on bail.
3. Heard learned counsel for the Petitioners and learned counsel for the State.
3. Taking into account the submissions made; further keeping in view the materials on records with other surrounding circumstances as also the long period of detention of the Petitioners in custody and in the absence of any such impediment; it is directed that the Petitioners 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 condition that:-
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1. they will not indulge themselves in any criminal activity;
5. The BLAPL is accordingly disposed of.
6. Issue urgent certified copy as per rules.
(D. Dash), Judge.
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