Orissa High Court
Jatia Mallik @ Prakash Mallik vs State Of Odisha ..... Opposite Parties on 3 July, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.6582 of 2024
Jatia Mallik @ Prakash Mallik ..... Petitioner
Represented By Adv. -
Soubhagya Kumar Dash
-versus-
State Of Odisha ..... Opposite Parties
Represented By Adv. -
M.K.Mohanty, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 03.07.2024
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State. Perused the records.
3. This is an application under Section 438, Cr.P.C. filed by the Petitioner for anticipatory bail, involving offence punishable under Sections 341/323/307/294/506/354/379/34 of IPC in G.R.Case No-525 of 2024 of the Court of learned NGN, Ghasipura arising out of Ramachandrapur P.S. case No.271 of 2024.
4. Considering the seriousness of the allegation, gravity of the offence and the facts of the case, although I am not inclined to grant anticipatory bail to the Petitioner, however it is observed that, in the event the Petitioner surrenders and moves for bail before the learned N.G.N., Ghasipura within a period of four weeks from today, he shall be released on bail on such terms and conditions as the learned Magistrate may deem just and proper with further conditions that:-
I. the Petitioner shall cooperate with the investigation and Page 1 of 2. appear before the Investigating Officer as and when required for the purpose of investigation; and II. he shall not default in attendance of the court during trial on each date of posting.
Violation of any of the conditions shall entail cancellation of the bail application.
5. It is further directed that the bail granted to the petitioner is subject to verification of criminal antecedent & injury report. In the event, the Petitioner is having any criminal antecedent & injuries sustained by the injured are grievous in nature, then this order stands automatically revoked.
6. The ABLAPL is disposed of accordingly.
7. Urgent certified copy of this order be granted as per rules.
( A.K. Mohapatra) Judge Anil Signature Not Verified Page 2 of 2. Digitally Signed Signed by: ANIL KUMAR SAHOO Reason: Authentication Location: High Court of Orissa Date: 04-Jul-2024 16:33:49