PRASANA KUMAR DAS Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) THIS is an application filed under Section 439 (1) (b) of the Code of Criminal Procedure for modification of the conditions imposed by the learned Additional Sessions judge; Rourkela while directing the petitioner to be released on bail in B. A. No. 548 of 2007.

(3.) LEARNED Additional Sessions Judge by order dated 9. 10. 2007 passed in the aforementioned bail application filed by the petitioner, directed that the accused petitioner shall be released on bail on furnishing bail bond of Rs. 10,000 with one solvent surety for the like amount to the satisfaction of the learned S. D. J. M. , Panposh with a condition that during the period when the accused is on bail, he shall clear up the advance amount taken from various people and report the fact of such clearance to the IO concerned. The other conditions imposed by the learned Additional Sessions Judge in the bail order is that the petitioner shall also report before the IO on each Sunday at evening hours and submit the progress of his clearance/refund of the advance amount. After completion of one month from the date of his release, he shall surrender before the court of S. D. J. M. , Panposh who will consider his case for bail in case he fulfils all the conditions in the meantime.