Orissa High Court
ABLAPL/11613/2020 on 4 November, 2020
Author: D. Dash
Bench: D. Dash
ABLAPL NO.11613 OF 2020
02. 04.11.2020 This matter is taken up through Video Conferencing
Mode.
The petitioners having been implicated in G.R. Case
No.732 of 2020 arising out of Aska P.S. Case No.410 of
2020 registered for alleged commission of offence under
sections 147/148/323/325/307/506/149, I.P.C. and
section 25 of the Arms Act pending in the Court of the
learned J.M.F.C., Aska have filed this application under
section 438 Cr.P.C. for grant of bail in the event of their
arrest in the said case.
Heard learned counsel for the petitioners and
learned counsel for the State.
Considering the submission made and further
keeping in view the nature of accusations against the
petitioners as also the surrounding circumstances, it is
directed that in the event of arrest of the petitioner
nos.1, 4 and 5 in the aforesaid case, they shall be
released on bail on such terms and conditions as would
be deemed just and proper by the Arresting Officer
with further conditions that they will cooperate with the
investigation as and when required by the I.O. for the
purpose and will appear before the I.O. every week on
Monday in between 10 A.M. to 2 P.M. for a period of six
months hence.
So far as the prayer for grant of anticipatory bail
to petitioner nos.2 and 3, it is directed that in the event
they surrender before the court in seisin of the case in
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the aforementioned case within two weeks hence and
move for their bail, they shall be released on bail on
such terms and conditions as would be deemed just
and proper with further conditions that they will not
indulge in any criminal activity and will appear before
the I.O. on every Monday in between 10 A.M. to 2 P.M.
for a period of six months hence.
The ABLAPL is accordingly disposed of.
..........................
D. Dash, J.
H