Orissa High Court
Anup Mohan Sahu @ Gouranga vs State Of Odisha .... Opp. Party on 3 April, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.2844 of 2024
Anup Mohan Sahu @ Gouranga .... Petitioner
@ Babu
Mr. B. Dalai, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M. K. Mohapatra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 03.04.2024
01. 1. Heard learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of bail U/s. 438 of CrPC in apprehension of arrest for his alleged involvement in the offences U/s. 498-A/294/323/354/344/506/342/307/34 IPC and Section 4 of DP Act.
3. It is submitted by learned counsel for the Petitioner that pursuant to the FIR the Petitioner moved this Court in ABLAPL No.632 of 2022 wherein he was granted liberty. However, subsequently, on the submission of the charge-sheet, the offence under Section 307 IPC has been arrayed against the Petitioner. Apprehending the judicial custody, the Petitioner has moved this Court.
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4. Keeping in view the allegations appearing in the FIR, 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 Petitioner surrenders and moves for bail in connection with Sambalpur Mahila PS Case No.118 of 2021 corresponding to GR Case No.4757 of 2023 pending before the learned SDJM, Sambalpur within a period of three weeks hence, the Petitioner shall be released on bail on such terms and conditions as would be deemed just and proper by the said court subject to deposit of Rs.10,000/- (Rupees Ten Thousand only) to the account of the Informant-wife. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge AKPradhan Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Reason: Authentication Location: HIGH COURT OF ORISSA Date: 05-Apr-2024 19:48:48 Page 2 of 2