Orissa High Court
Santosh Nahak vs State Of Odisha .... Opp. Party on 24 April, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 3640 of 2024
Santosh Nahak .... Petitioner
Mr. S.K. Mahanty, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M.K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 24.04.2024
01. 1. Heard learned counsel for the Petitioner and the State.
2. This is an application for bail U/s. 438 Cr.P.C filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.452/294/354/323/427/380/34 of IPC, R/w. Section 3 of PDPP Act in connection to G.R. Case No.177 of 2005 arising out of Kabisuryanagar P.S. Case No.79 of 2005 pending in the file of learned J.M.F.C, Kabisuryanagar.
3. Learned counsel for the Petitioner submits that the co- accused persons have since been released on bail.
4. Keeping in view the submissions of the Parties, the matter being of the year 2005, this Court is not inclined to entertain the prayer keeping in view the gravity and age of the case. He is directed to surrender forthwith before the Court in seisin over the matter upon which the court concerned shall pass appropriate order in accordance with law keeping in view the // 2 // gravity of the offence and severity of punishment applying its wisdom independently not being influenced by the direction issued herein for disposal. The ABLAPL stands disposed of.
(Chittaranjan Dash) Judge Bijay Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 25-Apr-2024 16:09:50 Page 2 of 2