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Judgment
B. P. Routray, J
I.A.No.727 of 2020
Heard Mr.Nayak, learned counsel for the Appellant-Petitioner and Mr.Tripathy, learned Additional Government Advocate for the State-Respondent.
The Petitioner has prayed to release him on bail pending appeal.
The prayer for bail of the Petitioner was earlier rejected on 24th January, 2020 by this Court.
It is submitted on behalf of the Petitioner that out of total seven years imprisonment for commission of offence under Section 392 of the I.P.C., the Petitioner has already served four years eight months in the meantime.
Shri Tripathy, learned Additional Government Advocate for the State submits on instructions that the Petitioner has no criminal antecedents and no adverse report is against him.
Considering the submissions that the petitioner has in the meantime undergone more than four years eight months in custody out of total imprisonment period of seven years and no adverse report is there against him with regard to conduct, it is directed that the Appellant-Petitioner be released on bail pending appeal by the learned C.J.M.-cum-A.S.J., Nayagarh in S.T.Case No.59/61 of 2007 arising out of G.R.Case No.4 of 2017 relating to Ranpur P.S.Case No.4 dated 4.1.2017 on such terms and conditions as the learned C.J.M.-cum-A.S.J. may deem just and proper.
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application.