LOCHAN RANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the Petitioner and learned counsel for the State.

(3.) The Petitioner being in custody in connection with Tumudinbandh P.S. Case No. 11 of 2013 corresponding to S.T. Case No. 43 of 2018 pending in the Court of the learned Asst. Sessions Judge, Baliguda registered for the alleged commission of offence under Ss. 395/457 of I.P.C. of I.P.C, has filed this petition for his release on bail. 4. The brief facts of the case are that on 17/3/2013 at about 9 pm one Sime Majhi, s/o- Late Satke Majhi lodged an FIR before the I.I.C., Tumudibandha Police Station to the effect that while he along with the family members were sleeping, some unknown persons forcibly entered into the house and taken away some golden ornaments and some cash. 5. During course of investigation, having found prima facie evidence, the present Petitioner was arrested and forwarded to the Court in seisin over the matter on 17/3/2013. 6. At this juncture, learned counsel for the Petitioner submits that the Petitioner has been languishing in custody since 17/3/2013. He has been falsely implicated in this case. He was neither present on the spot nor did he participate in the alleged occurrence. Hence, he submits that the Petitioner may be released on bail. 7. Learned counsel for the State vehemently opposes the bail prayer of the Petitioner. 8. Considering the submissions made by the learned counsel for the parties and having scrutinized the case record, this Court is of the view that the Petitioner deserves to be released on bail in the aforesaid case by the Court in seisin over the matter on some stringent terms and conditions with further conditions that: