Orissa High Court
Ananta Mandal And Others vs State Of Odisha .... Opp. Party on 21 June, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4018 of 2023
Ananta Mandal and Others .... Petitioners
Mr. Achuyutananda Pattanaik,
Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 21.06.2023
02. 1. Heard learned counsel for the Petitioners and the State.
2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s.294/323/307/324/354/354-B/506/34 of IPC in connection with Tangi PS Case No.860 of 2022 corresponding to GR Case No.830 of 2022 pending in the court of learned NGN- Cum-JMFC, Tangi.
3. It is alleged that the present Petitioners abused the Informant and her husband in obscene language, assaulted her husband by means of billhook (katuri), for which her husband sustained injury on his head. They also attempted to kill her husband with criminal intimidation and threatened them in dire consequence and outraged the modesty of the Informant.
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4. In the meanwhile, Charge-Sheet has been submitted wherein it is especially held that the Petitioner No.1-Ananta Mandal was not present at the spot. Hence, the application in respect to the Petitioner Ananta Mandal stands dismissed as infructuous.
5. Earlier this court had rejected the prayer of Petitioners 2 & 3.
6. As far as Petitioner No.2-Anjurani Mandal and Petitioner No.3- Sambhu Mandal are concerned, their prayer for pre-arrest bail stand rejected. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge AKPradhan Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Designation: SENIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 22-Jun-2023 21:47:51 Page 2 of 2