Orissa High Court
ABLAPL/12891/2020 on 13 November, 2020
Author: D. Dash
Bench: D. Dash
ABLAPL No.12891 of 2020
02. 13.11.2020 The matter is taken up through video conferencing.
The petitioners having been implicated in connection
with G.R. Case No.998 of 2020 arising out of Khurda P.S.
Case No.296 of 2020 registered for alleged commission of
offence under section 120-B/406/407/34 IPC pending in
the court of learned S.D.J.M., Khurda have filed this
application for grant of anticipatory bail.
Heard learned counsel for the petitioners and learned
counsel for the State.
Considering the submissions and viewing the
materials as placed as also other surrounding
circumstances, this Court finds no such
reason/justification for consideration of the prayer for grant
of anticipatory bail to the petitioners.
Accordingly, ABLAPL stands dismissed.
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D. Dash,J.
Aks