Orissa High Court
Laxminarayan Ratha vs State Of Odisha ..... Opposite Party on 1 August, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.3687 of 2024
Laxminarayan Ratha ..... Petitioner
Represented By Adv. -
Madan Sundar Behera
-versus-
State Of Odisha ..... Opposite Party
Represented By Adv. -
S.S.Mohapatra, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
01.08.2024 Order No.
02. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).
2. Heard learned counsel for the Petitioner and learned Additional Standing Counsel appearing for the Opposite Party-State.
3. The present application has been filed under Section 438 of Cr.P.C. by the Petitioner seeking pre-arrest bail in connection with Rajkanika P.S. Case No.133 of 2024 dated 27.03.2024 corresponding to G.R. Case No.344 of 2024, pending in the court of learned J.M.F.C. Aul, for alleged commission of offence punishable under Section 379/34 I.P.C.
4. Considering the nature of allegation, gravity of offence and the fact of the case, I am not inclined to grant pre-arrest bail to the Petitioner. However, it is directed that in the event the Petitioner surrenders before the Court in seisin over the matter within a period Page 1 of 2. of four weeks from today and move an application for bail, the Court in seisin over the matter shall release him on bail in connection with the aforesaid case on such terms and conditions as it may deem just and proper in the facts and circumstances of the case, but subject to verification of criminal antecedent of the Petitioner. In the event it is found by the learned court below that the Petitioner is having any similar criminal antecedent, then this order shall automatically stand revoked.
5. Further, the release of the petitioner shall also be subject to the condition that he shall cooperate with the investigation and shall appear before the Police Station when required by I.O. and shall appear before the learned trial court on each and every date fixed. Violation of any of such conditions shall entail cancellation of the bail application.
6. Accordingly, the ABLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
( Aditya Kumar Mohapatra) Judge Rubi Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Aug-2024 18:05:43