Orissa High Court
Kulamani Das vs State Of Orissa on 20 April, 2021
Author: Savitri Ratho
Bench: Savitri Ratho
ABLAPL No. 4793 of 2021
1. Kulamani Das
2. Santilata Das
3. Amrita Das ...... Petitioners
-Vrs.-
State of Orissa ...... Opp. Party
02 20.04.2021 This matter is taken up through Video Conferencing
mode.
Heard Mr. S.R. Subudhi, learned counsel for the
petitioners and Mr. L. Samantaray, learned Addl.
Government Advocate for the State.
This is an application under Section 438 of the
Cr.P.C. The petitioners are apprehending arrest in
connection with Jagatpur P.S. Case No.139 of 2021
corresponding to G.R. Case No.846 of 2021 of the court of
learned J.M.F.C.(R), Cuttack for the alleged commission of
offences under Sections- 498-A/294/323/506/34 of the
IPC.
Learned counsel for the petitioners submits that the
petitioner nos.1 and 2 are the parent-in-laws of the
informant and petitioner no.3 is the sister-in-law of the
informant and the allegations against them are omnibus in
nature.
Considering the nature of allegations against the
petitioners and their relationship with the informant, I am
inclined to release them on anticipatory bail. Hence, I
direct that in the event of arrest of the petitioners in
Sukanta
connection with the aforesaid case, they shall be released
on bail by the Arresting Officer on such terms and
conditions as deemed just and proper with the further
condition that they shall cooperate with investigation.
The ABLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19
situation are continuing, learned counsel for the
petitioners may utilize a printout of the order available in
the High Court's website, at par with certified copy,
subject to attestation by the concerned advocate, in the
manner prescribed vide Court's Notice No.4587 dated 25th
March, 2020 as modified by Court's Notice No.4798 dated
15th April. 2021.
..........................
Savitri Ratho, J.