Orissa High Court
Mamata Mohanty vs State Of Odisha ... Opp. Party on 18 May, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
ABLAPL No. 5046 of 2020
1. Mamata Mohanty
2. Debendra Mohanty
3. Maheswar Jena @
Jagyenswar Jena
... PETITIONERS
4. Shiv Shankar Mohanty
-VERSUS-
STATE OF ODISHA ... OPP. PARTY
02. 18.05.2020 Heard learned counsel for the petitioners and
learned counsel for the State.
This is an application under section 438 Cr.P.C. for
grant of anticipatory bail to the petitioners in connection
with Kamarda P.S Case No. 19 of 2020 corresponding to
C.T. Case No. 170 of 2020 now pending in the file of
learned J.M.F.C., Jaleswar for alleged commission of
offences under sections 420, 294, 506, 341, 354, 323/34
of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail
application.
Considering the submission made by the learned
counsel for the petitioners that it is a case and counter
case, background of civil dispute between the parties,
the fact that the offences are triable by Magistrate, the
nature of accusation and on hearing the learned counsel
for the State, I am inclined to release the petitioners on
anticipatory bail and accordingly, this Court directs that
in the event of arrest of the petitioners in connection
with the aforesaid case, they shall be released on bail on
furnishing bail bond of Rs.10,000/- (Rupees ten
thousand) each with two sureties each for the like
amount to the satisfaction of the arresting officer with
further conditions that they shall make themselves
available for interrogation by the I.O. as and when
required and they shall not directly or indirectly
make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade
him from disclosing any facts to the Courts or to the
investigating Officer.
Violation of any of the above conditions shall entail
cancellation of bail.
The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per Rules.
.............................
S.K. Sahoo,J.
PKSahoo