Orissa High Court
ABLAPL/7874/2020 on 28 July, 2020
Author: S.Panda
Bench: S.Panda
ABLAPL NO.7874 OF 2020
2. 28.07.2020 Heard learned counsel for the petitioner and learned Addl.
Government Advocate.
2. The petitioner is allegedly involved in G.R. Case No.120 of
2020 arising out of Ambadola P.S. Case No.55 of 2020 pending in
the Court of learned J.M.F.C, Bisam Cuttack for commission of
offences under Sections 188/272/273 of I.P.C along with Section
20 of COTPA Act.
3. Perused the F.I.R. Taking into consideration the nature of
allegation and the materials available on record, this Court directs
that in case the petitioner surrenders before the court below in
connection with the aforesaid case and moves an application for
bail, the court below shall release him on bail on such terms and
conditions as it may deem fit and proper with further condition that
the petitioner shall furnish cash security of Rs.5,000/- (rupees five
thousand).
The ABLAPL is accordingly disposed of.
......................
S.Panda, J.
Subrat 2