Kumara Bhoi vs State Of Odisha
2023 Latest Caselaw 3001 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLMA No.51 of 2023

             Kumara Bhoi                         ....                   Petitioner
                                                      Mr. U.R. Jena, Advocate
                                           -versus-

             State of Odisha                     ....             Opposite Party
                                                          Mr. A. Pradhan, ASC

                               CORAM: JUSTICE V. NARASINGH

                                        ORDER

06.04.2023 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. This is an application under Section 389(2) read with Section 439 of Cr.P.C for bail pending disposal of the Criminal Appeal No.11/1 of 2022-23 before the learned Sessions Judge, Bolangir.

3. Learned counsel for the Petitioner submits that the Petitioner was earlier released on bail on 03.12.2011 and he was taken into custody on the date of judgment i.e. 02.12.2022.

4. On instruction, it is stated that during currency of the bail, the Petitioner has neither committed any overt act nor misused the trust reposed in him.

5. Considering the same, this Court directs the Petitioner to be released on bail. Terms of release to be fixed by the learned trial court.

6. Additionally, it is directed that the Petitioner shall appear before the jurisdictional police station once every week till conclusion of the appeal and shall appear before the learned appellate court as and when directed.

7. Accordingly, the CRLMA stands disposed of.

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

(V. NARASINGH) Judge

PKS