Safi @ Somanath Sahu vs State Of Odisha
2021 Latest Caselaw 8459 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 BLAPL No.3623 of 2021

                  Safi @ Somanath Sahu        ....         Petitioner
                           Mr. R.L. Patnaik & Associates, Advocates
                                    -versus-
                  State of Odisha             ....    Opposite Party
                     Mr. M.K. Mohanty, Additional Standing Counsel



                      CORAM:
                      JUSTICE S. K. PANIGRAHI

                                       ORDER

Order No. 11.08.2021

05 1. This matter is taken up by virtual/physical mode.

2. Mr. R.L. Patnaik, on behalf of Mr. S.K. Panda, learned Counsel for the petitioner and Mr. M.K. Mohanty, learned Additional Standing Counsel appearing for the State are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

3. Having considered the matter in the aforesaid perspective and guided by the precedents cited hereinabove, this Court comes to the conclusion that the petitioner shall be released on bail in connection with Chhendipada P.S. Case No.199 of 2020 corresponding to C.T. (S) Case No.11 of 2021 by the learned court in session over the matter with imposition of certain stringent terms and conditions as deemed fit and proper. It is clarified that the trial court shall proceed with a fair // 2 //

trial uninfluenced by any of the prima facie observations made hereinabove.

4. The Bail Application is accordingly disposed of.

5. Urgent certified copy of this order be granted on proper application.

(S. K. Panigrahi) Judge AKK/LNB