Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.:
Appeal (crl.) 645 of 2006
PETITIONER:
PADMA CHARAN PATRA
RESPONDENT:
STATE OF ORISSA
DATE OF JUDGMENT: 15/04/2008
BENCH:
ALTAMAS KABIR & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
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.