Orissa High Court
Nand Lal Naik vs State Of Odisha .... Opp. Party on 29 August, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4408 of 2024
Nand Lal Naik .... Petitioner
Mr. Sk. Meherulla, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. D. Biswal, ASC.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 29.08.2024
03. 1. Heard learned counsel for the Petitioner and the State.
2. This is an application for bail U/s. 438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.147/148/149/294/307/308/323/332/341/353/354/ 379/427/506 of IPC read with Section 3 of the PDPP Act in connection with Jharbandha PS Case No.72 of 2024 corresponding to G.R. Case No.506 of 2024 pending in the court of learned S.D.J.M., Padampur.
3. Having regard to the nature of allegations as emerged from the materials on record, 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 Jharbandha PS Case No.72 of 2024 corresponding to G.R. Case No.506 of 2024 pending in the court of learned S.D.J.M., Padampur within a period of three weeks hence, he shall be released on such terms and conditions as would be deemed just and proper by the said court // 2 // subject to deposit of Rs.5,000/- (Rupees Five Thousand) in the manner to be directed by the said court. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge KC Bisoi Signature Not Verified Digitally Signed Signed by: KRUSHNA CHANDRA BISOI Reason: Authentication Location: orissa high court Date: 30-Aug-2024 15:48:39 Page 2 of 2