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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.

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       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.