Orissa High Court
Artatrana Sahoo vs State Of Odisha ..... Opp. Party on 28 June, 2024
Author: S.K.Sahoo
Bench: S.K.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4986 of 2024
Artatrana Sahoo ..... Petitioner
Mr. D. Nanda, Advocate
-versus-
State Of Odisha ..... Opp. Party
Mr. Arupananda Das
Addl. Govt. Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K.SAHOO
ORDER
Order No. 28.06.2024
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in connection with Baliapanda P.S. Case No.20 of 2022 corresponding to G.R. Case No.344 of 2022 pending in the Court of learned J.M.F.C., Cog-1, Puri for commission of alleged offences under sections 3 & 4 of Explosive Substances Act.
Perused the F.I.R. annexed to the anticipatory bail application. It appears that the petitioner earlier approached this Court for anticipatory bail in ABLAPL No.2827 of 2022 and as per order dated 19.04.2022, the said anticipatory Page 1 of 2 bail application was disposed of directing the petitioner to surrender before the Court below and move for bail.
Learned counsel for the petitioner submitted that in the meantime, one of the co-accused has been granted anticipatory bail by this Court in ABLAPL No.5487 of 2022 as per order dated 25.08.2022, and therefore, the anticipatory bail application of the petitioner may be favourably considered.
Learned counsel for the State has opposed the prayer for bail.
Considering the submissions made by the learned counsel for the respective parties and the nature accusation against the petitioner, while not inclining to grant anticipatory bail to the petitioner, it is observed that in the event the petitioner surrenders in the learned Court below within a period of four weeks from today and moves for bail, the same shall be disposed of as expeditiously as possible preferably in the first hour by the Court below to enable the petitioner to move the Court of Session on the same day. The case records shall be made available to the Courts concerned.
The ABLAPL stands disposed of.
Issue urgent certified copy as per Rules.
(S.K. Sahoo) Judge Signature Not Verified M.K. Rout Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: Orissa High Court Date: 29-Jun-2024 12:32:42 Page 2 of 2