Orissa High Court
Jagadish Baral vs State Of Odisha .... Opposite Party on 10 February, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.11033 of 2024
Jagadish Baral .... Petitioner
Mr. R. Naik, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. C.R. Swain, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
10.02.2025 Order No.
02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.753 of 2024 pending in the Court of learned S.D.J.M, Khurda, arising out of Khurda Sadar P.S. Case No.213 of 2024 for commission of offence punishable under Sections 379/406 IPC read with Section 51(1)(i) OMMC Rules.
3. It is submitted by the learned counsel that even if the entire allegation of the FIR is accepted at its face value, no offence is made out against the present Petitioner.
4. Learned counsel for the State opposes the prayer for pre-arrest bail.
Page 1 of 25. Taking into account the nature of allegation, manner of implication and punishment prescribed, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper.
4. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
5. Accordingly, the ABLAPL stands disposed of.
(V. NARASINGH) Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Location: Orissa High Court, Cuttack Date: 12-Feb-2025 13:45:01 Page 2 of 2