PRADEEP KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode). Heard Mr. Abhisek Pradhan, learned counsel appearing for the appellant and Mr. Sidharth Shankar Mohapatra, learned Additional Standing Counsel for the State of Odisha.

(2.) This criminal appeal has been filed by appellant Pradeep Kumar Das under Sec. 449 of the Cr.P.C. challenging the impugned order dtd. 18/9/2003 passed by the learned Additional Sessions Judge, Nuapada in C.M.C. No.01 of 1997.

(3.) It appears that the appellant stood as surety for the accused persons in Komna P.S. Case No.01 of 1997 which corresponds to G.R. Case No.21 of 1997 in the Court of learned S.D.J.M., Nuapada in which the accused persons were charge sheeted under Sec. 147/148/323/294/149 of the Indian Penal Code read with Sec. 3(1)(x) of the S.C. and S.T. (PoA) Act. The four accused persons, namely, Indramani Panigrahi, Sanjiba Panda, Lalit Das and Dweja Sabar were released on bail as per the order of the learned Special Judge, Kalahandi-Nuapada at Bhawanipatna vide order dtd. 27/1/1997 with certain conditions and one of such conditions was that they shall appear before the Investigating Officer at Komna police station on every Saturday at 10.00 a.m. and the appellant stood as a surety for the accused persons and furnished the bail bond.