ABLAPL/16342/2020
2021 Latest Caselaw 1415 Ori

                           ABLAPL No.16342 of 2020




02. 04.02.2021      The matter is taken up through video conferencing.

                     Learned counsel for the Petitioner submits that this
                 Petitioner being the cousin brother of the accused against
                 whom the allegations as to commission of principal offences
                 run has been unnecessarily arraigned in the case being
                 falsely assigned with the some role having no direct nexus
                 with the principal offence. He further submits that said
                 Sudhir Naik having been arrested is now on bail.

                     Learned counsel for the State does not dispute the
                 position that here in the case the allegations as to
                 commission of the principal offences stand against accused
                 Sudhir Naik.

                     Considering the submissions and on going through the
                 nature of accusations; further keeping in view the
                 surrounding circumstances of the case as also concerning
                 the Petitioner; it is directed that in the event the Petitioner
                 surrenders before the court in seisin of the case in
                 connection with Bolagarh P.S. Case No.127 of 2020
                 corresponding to T.R. Case No.319 of 2020 pending in the
                 court of learned Additional Sessions Judge, Bhubaneswar
                 within two weeks hence and moves for his release on bail,
                 he shall be released on bail on such terms and conditions as
                 would be deemed just and proper by the said court.

                   The ABLAPL is disposed of.
         As the restrictions due to the COVID-19 situation are
      continuing, learned counsel for the parties may utilize a soft
      copy of this order/judgment 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.
                                           .................
                                            D. Dash, J.

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