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Judgment
G. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Parjang P.S. Case No. 62 dated 19.03.2018 corresponding to G.R. Case No. 66 of 2018 pending in the Court of learned JMFC, Parjang for commission of offences punishable Under Section 395 of IPC read with Section-25 of the Arms Act.
Heard learned counsel for the Petitioner as well as Mr. S.R Roul, learned ASC in the matter of the present bail application and perused the record. It appears from the record that the Petitioner was granted bail pursuant to an order passed by this Court on 04.04.2019 in BLAPL No. 1152 of 2019, but as he did not appear in the Court on the date fixed, the learned JMFC issued NBWA against him and the Petitioner thereafter voluntarily surrendered to the custody on 14.02.2023 and unsuccessfully prayed for his release on bail.
After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the Petitioner and taking into account the fact that especially when the petitioner is in custody for near about 5 months for his willful default and regard being had to the stage of the case which is yet to be committed to the Court of sessions, this Court admits the Petitioner to bail.
Hence, the bail application of the Petitioner stands allowed and the Petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) only with two solvent sureties for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
(i) the Petitioner shall not commit any offence while on bail,
(ii) the Petitioner shall attend the trial Court on each date of posting without fail unless his attendance is dispensed with,
(iii) the Petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case,
(iv) the Petitioner shall report attendance before the jurisdiction Police Station once in a fortnight preferably on Sunday in between 10 A.M. to 12 Noon for six (06) months from the actual date of his release from the custody
The I.I.C. of Jurisdictional Police Station shall not detain the Petitioner unnecessarily after recording his attendance beyond the time as stipulated.
It is clarified that the Court in seisin of the case will be at liberty to cancel the bail of the petitioners without further reference to this Court, if any of the above conditions are violated or a case for cancellation of bail is otherwise made out. In the wake of aforesaid, the subsequent involvement of the Petitioner in future for grave and serious offences on prima facie accusations may be treated as a ground for cancellation of bail in this case.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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