Orissa High Court
ABLAPL/7383/2018 on 23 May, 2018
ABLAPL No. 7383 of 2018
02 23.05.2018 Heard learned counsel for the petitioner and
learned Additional Government Advocate for the State.
In this application for anticipatory bail, the
petitioner is allegedly involved in Ainthapali P.S. Case
No.45 of 2018 corresponding to G.R. Case No.436 of
2018 pending in the court of learned S.D.J.M.,
Sambalpur for commission of offence under
Sections147/148/294/341/342/225/332/333/186/
307/452/435/436/427/395/506/149 I.P.C. and
Section 3 PDPP Act and Section 7 Crl. Law
(Amendment) Act, 1983.
Perused the F.I.R.
Considering the facts and circumstances of
the case, this Court directs that in the event of arrest
of the petitioner in connection with the aforesaid case,
he shall be released on bail on such terms and
conditions as the arresting officer may deem fit and
proper.
The bail application is disposed of.
Issue urgent certified copy as per rules.
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(DR. B.R. SARANGI) VACATION JUDGE Alok