Padma Charan Patra Vs. State of Orissa [2008] INSC 648 (15 April 2008)

ALTAMAS KABIR & MARKANDEY KATJU

O R D E R CRIMINAL MISCELLANEOUS PETITION NO. 6016 OF 2007 IN CRIMINAL APPEAL NO. 645 OF 2006 This is an application filed on behalf of Padma Charan Patra for relaxation of the conditions of bail enforced by our order dated 12.5.2006 while granting bail to the petitioner. The said conditions are as follows:

1 That the appellant shall report to the named Police Station once every fortnight.

2 The appellant shall not leave the State of Orissa without informing the Investigating Officer.

3 The appellant shall not tamper with the evidence or threaten any witness or try to influence any person concerned with the investigation of the case.

It has been brought to our notice that some of the co-accused approached the High Court and obtained bail on the same terms and conditions as was granted by this Court and subsequently they have also obtained relaxation of the first two conditions from the High Court.

-2- It has also been brought to our notice by the learned counsel appearing for the State that similar applications appeared to have been filed by other co-accused in this Court which were however dismissed.

Be that as it may, since it appears from the order of the High Court that investigation has been completed, we relax the first two conditions indicated hereinabove and also direct that the petitioner shall not leave India without permission of this Court and shall report to the Investigating Agency as and when required.

Criminal Miscellaneous Petition No. 6016/2007 is accordingly disposed of.

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