Orissa High Court
Gurucharan Mansingh vs State Of Odisha .... Opposite Party on 8 June, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 5202 of 2023
Gurucharan Mansingh .... Petitioner
Mr. M.K. Chand, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. D. Biswal, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
08.06.2023 Order No.
01. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is seeking pre-arrest bail in connection with G.R. Case No.465 of 2023 pending in the file of learned S.D.J.M., Khurda, arising out of Khurda Sadar P.S. Case No.155 of 2023 for commission of offences punishable under Sections 379/34 of IPC and Section 51(i) of OMMC Rule, 2016.
3. Considering the nature of allegations and the submissions made, it is directed that on surrendering within three weeks hence and moving for bail, the petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent of similar nature.
4. If it comes to the fore that the petitioner has any such criminal antecedent, this order shall stand recalled.
5. Accordingly, the ABLAPL stands disposed of.
Signature Not Verified6. Urgent certified copy of this order be granted as per rules.
Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa (V. NARASINGH) Date: 09-Jun-2023 15:18:10 Ayesha Vacation Judge Page 1 of 1