Orissa High Court
Kshetrabasi Jena & Others vs State Of Odisha .... Opp. Party on 15 May, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 4765 of 2024
Kshetrabasi Jena & others .... Petitioners
Mr. B.P. Mallick, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M.K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 15.05.2024
01. 1. Heard learned counsel for the Petitioners and the State.
2. By means of this application, the Petitioners seek grant of bail U/s.438 Cr.P.C. in apprehension of arrest for their alleged involvement in the offences U/s.294/323/354/506/307/34 of IPC.
3. There is a case and counter-case in connection with the matter in controversy.
4. Considering the submissions of the learned counsels for the parties, nature of allegations, the circumstances appearing, the seriousness and gravity of the offences, while this Court is not inclined to grant anticipatory bail, it is directed that in the event the Petitioners surrender and move for bail in connection to Cuttak Sadar P.S. Case No.178 of 2024 corresponding to G.R. Case No.404 of 2024 pending in the court of learned J.M.F.C- III., Cog.Taking., Cuttack within a period of three weeks hence, Page 1 of 2 // 2 // they shall be admitted to bail on such terms and conditions as would be deemed just and proper by the said court, but subject to deposit of Rs.1,000/-(Rupees One Thousand only) each in the manner to be directed by the court to its satisfaction, but further upon verification of the injury report and criminal antecedent of the Petitioners.
5. If the injuries are found to be grievous in nature inflicted to the vital part of the body and there appears criminal antecedent standing to the credit of the Petitioners, this order shall not be given effect to.
6. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge Bijay Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-May-2024 19:07:30 Page 2 of 2