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[Cites 4, Cited by 3]

Orissa High Court

Khetramohan Behera @ vs State Of Odisha .... Opp. Party on 12 January, 2022

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        ABLAPL No.15912 of 2021

              1. Khetramohan Behera @
              Jagannath Behera
              2. Jay Chandra Behera
                                                  ....     Petitioners

                                 Mr. P.C. Acharya, Advocate

                                       -versus-

              State of Odisha                     ....     Opp. Party

                                 Mr. J.P. Patra,
                                 Addl. Standing Counsel

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No. 05.01.2022

01. This matter is taken up through video conferencing mode.

Heard learned counsel for the petitioners and learned counsel for the State.

This is an application under section 438 Cr.P.C. for grant of anticipatory bail to the petitioners in connection with C.T. Case No.803 of 2021 arising out of Raibania P.S. Case No.74 of 2021 for alleged commission of offences under sections 457/380/34 of the Indian Penal Code.

Perused the F.I.R.

Considering the submission made by the learned counsel for the petitioners that it is a case // 2 // and counter case and the case arises out of civil dispute, and the fact that the offences are triable by Magistrate and on hearing the learned counsel for the State, I am inclined to release the petitioners on anticipatory bail and accordingly, this Court directs that in the event of arrest of the petitioners in connection with the aforesaid case, they shall be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) each with two sureties each for the like amount to the satisfaction of the arresting officer with further conditions that they shall make themselves available for interrogation by the I.O. as and when required and they shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Investigating Officer.

Violation of any of the above conditions shall entail cancellation of bail.

The ABLAPL is accordingly disposed of. Parties may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed vide Office Order dated 7th January 2022.

( S.K. Sahoo) Judge Page 2 of 2 // 3 // P Page 3 of 2