Orissa High Court
Manasi Swain & Others vs State Of Odisha .... Opposite Party on 7 July, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.7911 of 2021
Manasi Swain & others .... Petitioners
Mr.Priya Ranjan Singh,, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Soubhagya Ketan Mohanty, AGA
CORAM:
MR. JUSTICE D.DASH
ORDER
07.07.2021 Order No.
02. 1. This matter is taken up through video conferencing mode.
2. Heard learned counsel for the Petitioners and learned counsel for the State.
3. Considering the submission and on going through the materials as placed as well as nature of accusations; further keeping in view the surrounding circumstances and in the absence of any such other impediment; it is directed that in the event of arrest of the Petitioners in connection with Gondia P.S. Case No.142 of 2021 Corresponding to G.R. Case No.232 of 2021 pending in the court of learned J.M.F.C., Gondia, they shall be released on bail by the Arresting Officer on such terms and conditions as the Arresting Officer may deem just and Page 1 of 2 // 2 // proper with further conditions that they will cooperate with the investigation as and when required for the purpose.
4. The ABLAPL is accordingly disposed of.
5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(D.Dash) Judge Basu Page 2 of 2