Orissa High Court
) Bulu @ Niranjan Meher vs State Of Odisha ..... Opposite Party on 13 December, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.14100 of 2024
1) Bulu @ Niranjan Meher ..... Petitioners
2) Sudhir Meher Represented By Adv. -
Prasanta Kumar Routray
-versus-
State Of Odisha ..... Opposite Party
Represented By Adv. -
Mr. S.K.Parhi, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
13.12.2024 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).
2. Heard learned counsel for the Petitioners and learned Additional Standing Counsel appearing for the Opposite Party-State.
3. The present application has been filed under Section 438 of Cr.P.C. by the Petitioners seeking pre-arrest bail in connection with Bijepur P.S. Case No.344 of 2024, corresponding to G.R. Case No.474 of 2024, pending in the court of learned J.M.F.C.,Bijepur for alleged commission of offences punishable under Sections 126(2), 296, 115(2), 125, 74, 351(3), 3(5) of B.N.S.
4. Considering the nature of allegation, gravity of offence and the surrounding facts of the case, I am not inclined to grant pre-arrest bail to the Petitioners. However, it is directed that in the event the Petitioners surrender before the Court in seisin over the matter within Page 1 of 2. a period of four weeks from today and move an application for bail, the Court in seisin over the matter shall release them on bail in connection with the aforesaid case on such terms and conditions as it may deem just and proper in the facts and circumstances of the case, but subject to verification of criminal antecedent of the Petitioners and injury report. In the event it is found by the learned court below that the Petitioners are having any similar criminal antecedent and the injuries sustained by the injured are grievous in nature, then this order shall automatically stand revoked.
5. Accordingly, the ABLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
( Aditya Kumar Mohapatra) Judge Rubi Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Dec-2024 10:33:31