Orissa High Court
Deepak Kumbhar vs State Of Odisha .... Opp. Party on 16 May, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.2755 of 2023
Deepak Kumbhar .... Petitioner
Mr.Bhojraj Seth, Advocate
-versus-
State of Odisha .... Opp. Party
Mr.S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 16.05.2023
03. 1. Heard learned counsel for the Petitioner and the State.
2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.294/323/307/341/506/34 IPC.
3. Learned counsel for the State submits that the injuries alleged are simple in nature.
4. Having regard to the nature of allegation, the circumstances appearing, the seriousness and the gravity of the offences, this Court while not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders in connection with Bolangir GRP Case No.01 of 2023 corresponding to G.R. Case No.64 of 2023 pending in the court of learned S.D.J.M., Bolangir within a period of three weeks' hence and moves for bail, he shall be // 2 // released on such terms and conditions as would be deemed just and proper by the said court subject to deposit of cash of Rs.2,000/- (rupees two thousand) with the verification of antecedents with further conditions that he shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned or consider the prayer U/s.317 Cr.P.C; shall appear before the I.O as and when required and cooperate with the investigations; shall not threaten or intimidate the Informant party in any manner whatsoever. Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge KRUSHNA Digitally by KRUSHNA signed CHANDRA CHANDRA BISOI Date: 2023.05.17 BISOI 10:53:36 +05'30' KC Bisoi Page 2 of 2