Mukesh Jain vs Vrs
2021 Latest Caselaw 4645 Ori

                                     HIGH COURT OF ORISSA
                                      BLAPL No.6814 of 2020


                         Mukesh Jain                       .....      Petitioner
                                                   Vrs.
                         State of Odisha                    .....    Opposite Party
07.   06.04.2021
                         Mr. S.D. Das, learned Senior Counsel for the petitioner
                   and Mr. Sk. Zafarulla, learned Additional Standing Counsel
                   appearing for the State are present. Judgment prepared in
                   separate sheets is delivered and pronounced in open Court in
                   presence of learned counsels for the parties, and the order is
                   passed accordingly as follows:-
                         Having    considered    the      matter   in   the   aforesaid
                   perspective, guided by the precedents cited hereinabove and
                   the length of detention of the petitioner in custody, this Court
                   is inclined to allow the prayer of the petitioner. Accordingly, the
                   court in seisin over the matter will enlarge the petitioner on
                   bail by imposing some stricter terms and conditions as deems
                   fit and proper with further conditions that:-

                                  (i) The petitioner shall cooperate with the
                                      investigation as and when required by
                                      the Investigating Officer;

                                  (ii) He shall not indulge himself in any
                                       criminal  activities in future;

                                  (iii) he shall not mis-utilise the liberty
                                        granted to him and

                                  (iv) he shall remain present before the trial
                                       court on       each date of hearing of the
                                       case till its conclusion.
                                     2




               Violation of any of the aforesaid conditions shall entail
          automatic cancellation of the bail.

                However, it is made clear that any of the observation
          made hereinabove with respect to the facts of the case, shall
          not come in the way or prejudicially affect the fair trial of the
          present case.

               As the restrictions due to the COVID-19 situation are
          continuing, learned counsel for the parties may utilize a soft
          copy of this order available in the High Court's website or print
          out thereof at par with certified copy in the manner prescribed,
          vide Court's Notice No.4587, dated 25th March 2020.


                                            .................................
                                              S.K. Panigrahi, J.

AKK/LNB