Mrudanga Ray vs State Of Orissa

R.K. Pattanaik, J

Heard Pattanaik, learned counsel for the petitioner and Mr. Tripathy, learned AGA for the State.

Instant petition under Section 439 Cr.P.C. is filed for release of the petitioner on bail in connection with Special G.R. Case No.90 of 2021 corresponding to Malkangiri P.S. Case No.419 of 2021 pending in the file of learned Judge-cum-Special Judge, Malkangiri on the grounds stated therein.

Mr. Pattanaik, learned counsel for the petitioner would submit that the petitioner was on bail by the Court’s order dated 15th November, 2021 in BLAPL No. 8493 of 2021 and thereafter, defaulted in appearance on 13th March, 2023 and then surrendered before the court below on 14th March, 2024 and since then, he is in judicial custody.

Considering the alleged default and detention of the petitioner since 14th March, 2024 and the Court under the impression that he must have understood the rigor of law, recording the submission of Mr. Tripathy, learned AGA for the State, the Court is inclined and in favour of release of the petitioner on bail subject to the following conditions.

Hence, it is ordered.

In the result, the petition under Section 439 Cr.P.C. stands allowed with a direction for release of the petitioner on bail in connection with Special G.R. Case No.90 of 2021 arising out of Malkangiri P.S. Case No.419 of 2021 subject to him furnishing a bail bond of Rs.25,000/-(rupees twenty five thousand) with one solvent surety for the like amount each to the satisfaction of the learned Judge-cum-Special Judge, Malkangiri, who shall be at liberty to impose such other suitable conditions as deemed just and necessary in the facts and circumstances of the case.

The BLAPL is accordingly disposed of.

Urgent certified copy of this order be granted as per rules.

..…………………………..