Orissa High Court
Krishna Mohan Rao vs State Of Odisha .... Opp. Party on 28 March, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.2077 of 2023
Krishna Mohan Rao .... Petitioner
M/s. Amrita Mishra , Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 28.03.2023
02. 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.307/387/354/323/452/294/347/506/34 of IPC and Section 25 of Arms Act, 1959.
3. Learned counsel for the State submits that there are two Criminal Antecedents standing to the credit of the present Petitioner which are of similar nature in the offence under Section 420 of IPC. The present Petitioner allegedly trespassed into the house of the Informant, abused in filthy language, ransacked the household articles and took away the gold ornaments.
4. Keeping in view the nature of allegations as emerged from the materials on record, the circumstances appearing, the seriousness and // 2 // gravity of the offences, this court is not inclined to grant anticipatory bail to the Petitioner. Accordingly the prayer for bail stands rejected and the ABLAPL is dismissed.
(Chittaranjan Dash) Judge AKPradhan Page 2 of 2