Orissa High Court
Pramod Kumar Bai & Others vs State Of Odisha .... Opposite Party on 1 August, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 5718 of 2023
Pramod Kumar Bai & Others .... Petitioners
Mr. Prafulla Kumar Rath, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Debasish Biswal, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 01.08.2023
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 under Sections 498-A/302/34, I.P.C. and Section 4 of the D.P. Act in connection with Ranpur P.S. Case No.137 of 2023 corresponding to G.R. Case No.218 of 2023 pending in the court of the learned J.M.F.C., Ranpur.
3. It is submitted by the learned counsel for the State that the offence under Section 302, I.P.C. has been turned to Section 306, I.P.C. but the opinion of the Doctor has been kept reserved.
4. Having regard to the nature of the allegation, gravity of the offence and the facts and circumstances of the case, while this Court is not inclined to grant anticipatory bail, it is directed that in the event the Petitioners surrender and move for bail before the learned J.M.F.C., Ranpur in G.R. Case No.218 of 2023 within three Page 1 of 2 // 2 // weeks hence, the learned court in seisin over the matter shall pass appropriate order in accordance with law on its own merit, without being influenced by the order of this court, but keeping in view the overall facts and circumstances of the case. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: Addl. Deputy Registrar-cum-Addl. Principal Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 02-Aug-2023 11:53:59 Page 2 of 2