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Sukadev Sahoo vs State Of Odisha
2021 Latest Caselaw 6377 Ori

Citation : 2021 Latest Caselaw 6377 Ori
Judgement Date : 18 June, 2021

Orissa High Court
Sukadev Sahoo vs State Of Odisha on 18 June, 2021
                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                BLAPL No.1041 of 2021


            Sukadev Sahoo                     ....           Petitioner
                                              Mr. M. Chand, Advocate

                                   -versus-
            State of Odisha                  ....        Opposite Party
                      Mr. S.S. Mohapatra , Additional Standing Counsel




               CORAM:
               JUSTICE S. K. PANIGRAHI

                                ORDER

Order No. 18.06.2021

04 1. This matter is taken up by video conferencing mode.

2. Mr. Manas Chand, learned Counsel for the petitioner and Mr. S.S. Mohapatra, 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:-

3. Considering the nature and gravity of the accusation, the nature of supporting evidence, availability of prima facie case against the petitioner especially since this involves an offence pertaining to public health wherein further investigation of the case is under progress and taking into account the apprehension of the petitioner in tampering with the // 2 //

evidence, in the larger interest of society, I am not inclined to release the petitioner on bail.

4. Accordingly, the Bail Application sans merit stands dismissed. However, it is clarified that the court in seisin over the matter will proceed independently to decide the trial on the merits of the case without getting influenced by the observation made hereinabove.

5. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the petitioner 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) Judge AKK/LNB

 
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