Orissa High Court
ABLAPL/13048/2019 on 25 September, 2019
Author: A. K. Mishra
Bench: A. K. Mishra
ABLAPL No.13048
1 of 2019
02. 25.09.2019 Heard the learned counsel for the petitioners and
learned State counsel.
This application U/s.438 Cr.P.C. for anticipatory bail
has been preferred by the petitioners, namely D. Ram @ D.
Ramu @ Das Ramu and D. Rani @ Daa Rani, having been
implicated in Aska P.S. Case No.122 of 2019, corresponding to
G.R. Case No.244 of 2019 of the court of learned J.M.F.C.,
Aska for commission of offence U/ss.147, 148, 294, 324, 307,
506 / 149 of the Indian Penal Code read with Section 25 and
27 of the Arms Act.
Considering the nature of allegations and the fact that
the petitioners are permanent resident of village Gandapalli,
P.O. / P.S.-Aska, District - Ganjam which precludes any
reasonable apprehension of their absconding from justice, I am
inclined to extend the privilege of Section 438 Cr.P.C. in their
favour.
Hence it is ordered that in the event of arrest of the
above named petitioners in connection with above noted case,
they shall be released on pre-arrest bail by executing bail bond
of Rs.20,000/- (Rupees twenty thousand only) with one solvent
surety each for the like amount to the satisfaction of the
Arresting Officer, subject to the conditions that (i) they shall
appear before the I.O. as and when to be directed by him for
the purpose of investigation and (ii) shall not directly or
indirectly make any inducement, threat or promise to any
person acquainted with the facts of the case.
Violation of any of the above conditions shall entail
cancellation of bail without reference to this Court.
The ABLAPL is accordingly disposed of.
Urgent certified copy as per rules.
mkp
..............................
Dr. A. K. Mishra, J.