Orissa High Court
Pradeep Kodamasingh & Others vs State Of Odisha .... Opposite Party on 10 February, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL NO.1070 OF 2020
Pradeep Kodamasingh & Others .... Petitioners
Mr.T.P. Mohapatra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.K.K. Das, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 10.02.2022
04. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. Heard learned counsel for the Petitioners and learned counsel for the State.
3. Considering the submissions and on going through the nature of accusations; further keeping in view the surrounding circumstances of the case as also concerning the Petitioners and in the absence of any other impediment, it is directed that in the event the Petitioners surrender before the Court in seisin of the case in Kanas P.S. Case No.31 of 2019 corresponding to G.R. Case No.541 of 2019 pending on the file of S.D.J.M., Puri, within three weeks hence and move for their release on bail, they shall be released on bail on such terms and conditions as would be deemed just and proper by the said Court.
4. The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
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