Senani Padhan vs State Of Odisha
2022 Latest Caselaw 2416 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No.143 of 2021

            Senani Padhan                           ....                     Appellant
                                                         Mr. B.S. Dasparida, Advocate

                                         -Versus-
            State of Odisha                         ....                 Respondent
                                                             Mr. Sk. Zafarulla, A.S.C.


                     CORAM :
                           JUSTICE C.R. DASH
                           JUSTICE M.S. SAHOO
                                      ORDER

04.05.2022 Order No.

03. I.A. No.265 of 2021

1. This matter is taken up through Hybrid Arrangement (Virtual / Physical) Mode.

2. Heard learned counsels for the parties.

3. The present petition has been filed for grant of bail to the sole Appellant - Senani Padhan. The case is based entirely on circumstantial evidence, and according to para-14 of the impugned judgment, basing on the disclosure statement of the present Appellant - Senani Padhan, M.O.-1, (a stone, which is the alleged weapon of offence) had been recovered and seized.

4. Regard being had to the facts and submissions, nature of evidence, factum of permanent residence of the Appellant- Petitioner and the period of custody, it is directed that learned Additional Sessions Judge -cum- Special Judge (Vigilance),

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Bhabanipatna shall release the Appellant-Petitioner Senani Padhan on bail in C.T. Case No.60/02 of 2018-19 (Sessions) on such terms and conditions as deemed just and proper in the facts and circumstances of the case.

5. The I.A. is disposed of accordingly.

6. Urgent certified copy of this order be granted as per rules.

........................

C.R. Dash, J.

........................

M.S. Sahoo, J.

04. I.A. No.264 of 2021

1. Heard.

2. There shall be stay in realization of fine amount imposed against the Appellant-Petitioner by the learned Additional Sessions Judge-cum-Special Judge (Vigilance), Bhabanipatna in C.T. Case No.60/02 of 2018-19, till final disposal of the CRLA.

3. The I.A. is disposed of accordingly.

4. Urgent certified copy of this order be granted as per rules.

........................

C.R. Dash, J.

........................

M.S. Sahoo, J.

S.K.Parida