Shiba Bhoi vs State Of Odisha

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 Khaparakhol P.S. No.150 of 2023 arising out of G.R. Case No.776 of 2023 pending in the file of learned S.D.J.M., Patnagarh, for commission of offences punishable under Sections 272/273/120-B of IPC, on the allegation of helping the co-accused Markanda Keuta to remain in unauthorized possession of 13 polythene packets each containing 1 liter of ID liquor, all total 13 liters of ID liquor as well as 3 tablets of Apcolam 0.5mg. tablets and 1.4 liters colour liquid substance in 2 bottles.

Heard, Mr. B.P.Das, learned counsel for the petitioner and Mrs. S.Pattanaik, learned AGA in the present matter and perused the record. It is brought to the notice of the Court that the present petitioner has been implicated in this case on the basis of statement of co-accused Markanda Keuta.

After having considered the rival submissions keeping in view the nature and gravity of accusations raised against the petitioner and regard being had to the pre trial detention of the petitioner in custody since 04.12.2023 with submission of charge-sheet in the meanwhile and taking into account the other circumstance on record in entirety including no criminal antecedent of similar nature being reported against the petitioner and release of co-accused Markanda Keuta on bail in BLAPL No. 11147 of 2023, 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 one solvent surety 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 her attendance is dispensed with. In case the Petitioner fails without sufficient cause to appear in the Court in accordance with the terms of the bail, the learned trial Court may proceed against the Petitioner for offence U/S.229-A of IPC in accordance with law,

(iii) the petitioner shall not leave the jurisdiction of the trial Court without prior permission till disposal of the case and

(iv) the petitioner shall report attendance before the Jurisdictional Police Station once in a fortnight preferably on 2nd Sunday of each month in between 10 A.M. to 12 Noon for six(06) months from the actual date of 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 petitioner 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 similar offences in future 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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