S.RANJAN RAJU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Bibhu Prasad Das, learned counsel for the petitioner and Mr. S.S.Mohapatra, learned Additional Standing Counsel for the opposite party and Mr.Surendranath Kar, appearing for the informant 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:-

(2.) In view of the facts and circumstances of the case as discussed above, it is directed that the petitioner be enlarged on bail on some terms and conditions as deemed just and proper by the learned Assistant Sessions Judge, Chandikhole. It is, however, clarified that the above observations shall not come in the way of a fair trial before the Ld. Trial Court and it will proceed to decide the matter on its own merits, uninfluenced by any of the observation made hereinabove. The bail Application is accordingly disposed of.

(3.) As Lock-down period is continuing for COVID-19, learned counsel for the petitioner may utilize the soft copy of this order available in the High Court's official website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587 dated 25.03.2020.