Orissa High Court
ABLAPL/8447/2020 on 13 August, 2020
Author: S.Panda
Bench: S.Panda
ABLAPL NO.8447 OF 2020
2. 13.08.2020 Heard learned counsel for the petitioner and learned Addl.
Government Advocate.
2. The petitioner is allegedly involved in G.R. Case No.353 of
2020 arising out of Keonjhar Sadar P.S. Case No.89 of 2020
pending in the Court of learned S.D.J.M., Keonjhar for commission
of offences under Sections 379, 420, 468, 471, 411, 34 of I.P.C
read with Section 51 of the OMMC Rules, 2016.
3. Perused the F.I.R. Taking into consideration the nature of
allegation and the materials available on record, this Court directs
that in case the petitioner surrenders before the court below in
connection with the aforesaid case and moves an application for
bail, the court below shall release him on bail on such terms and
conditions as it may deem fit and proper with further condition that
the petitioner shall furnish cash security of Rs.25,000/- (rupees
twenty five thousand).
The ABLAPL is accordingly disposed of.
.. ..
S.Panda, J.
Subrat 2