Orissa High Court
Karunakar Pradhan vs State Of Odisha .... Opp. Party on 2 August, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.6862 of 2023
Karunakar Pradhan .... Petitioner
Mr. A.R. Panda, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 02.08.2023
01. 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.379/34 IPC read with Section 51 of the OMMC Rules and Sections 180/181 of the M.V. Act.
3. It is submitted by the learned counsel for the Petitioner that the Petitioner is the owner of the involved vehicle in the alleged crime.
4. Keeping in view the nature of allegation, the gravity and the seriousness, this Court while not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders in connection with Sahadevkhunta P.S. Case No.263 of 2023 corresponding to C.T. Case No.523 of 2023 pending in the court of learned S.D.J.M., Balasore within a period of three weeks' hence and moves for bail, he shall be released on such terms and conditions as would be // 2 // deemed just and proper by the said court subject to deposit of cash of Rs.7,000/- (rupees seven thousand) before the learned court below with further conditions that he shall produce valid registration of certificate of the vehicle, shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned; shall appear before the I.O. once in a week preferably on Saturday between 11 am to 12 noon till submission of Final Form and as and when required; shall not threaten or intimidate the Informant party in any manner whatsoever and shall cooperate with the investigations. Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The learned court below, however, shall verify the antecedent of the Petitioner. In case of antecedent this order shall not be given effect to. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge KC Bisoi Signature Not Verified Digitally Signed Signed by: KRUSHNA CHANDRA BISOI Designation: Secretary Reason: Authentication Location: orissa high court Date: 03-Aug-2023 19:36:13 Page 2 of 2