SUBODH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner in the criminal revision, challenges the order dated 17.07.2015 passed by the learned Sessions Judge-cum-Special Judge, Nabarangpur in C.T. Case No. 61 of 2015 to be illegal and arbitrary.

(3.) It appears that the prayer of the petitioner for his release on bail under Section 167(2) Cr.P.C. was allowed by the learned Sessions Judge-cum-Special Judge, Nabarangpur vide order dated 10.07.2015 passed in C.T. Case No. 61 of 2015. However; on the next date i.e. on 17.07.2015, the learned Sessions Judge-cum-Special Judge vide the impugned order refused to accept the bail bond placing reliance on the law laid down in the case of Sanjay Dutt v. State, 1994 5 SCC 410 and also the case of State of M.P. vs. Rustam & Ors., 1995 Supp3 SCC 221.