MITHU BARMA Vs. STATE OF ORISSA

JUDGEMENT

(1.) EVEN though the case has been listed for admission today, on the prayer and consent of learned counsel for the parties, it is taken up for final disposal.

(2.) HEARD learned counsel for both sides.

(3.) IT is submitted on behalf of the petitioner that the petitioner is not able to arrange local sureties who are also an Income Tax Assessee having PAN number and that he is not able to arrange Rs.10,000/ - towards cash security. Imposition of such conditions according to him has virtually resulted in denial of bail to the petitioner and therefore, should be set aside. Learned Addl. Standing Counsel has supported the impugned orders saying that it is justified in the facts and circumstances of the case.