Orissa High Court
Nabin Kumar Mohanty vs State Of Odisha ... Opp. Party on 18 May, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
ABLAPL No. 5047 of 2020
Nabin Kumar Mohanty ... PETITIONER
-VERSUS-
STATE OF ODISHA ... OPP. PARTY
02. 18.05.2020 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 petitioner in connection
with Kamarda P.S Case No. 19 of 2020 corresponding to
C.T. Case No. 170 of 2020 now pending in the file of
learned J.M.F.C., Jaleswar for alleged commission of
offences under sections 420, 294, 506, 341, 354, 323/34
of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail
application.
Considering the submission made by the learned
counsel for the petitioner that it is a case and counter
case, background of civil dispute between the parties,
the offences are triable by Magistrate, The nature of
accusation 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 petitioner in connection with
the aforesaid case, they shall be released on bail on
furnishing bail bond of Rs.10,000/- (Rupees ten
thousand) with two sureties each for the like amount
to the satisfaction of the arresting officer with further
conditions that he shall make himself available for
interrogation by the I.O. as and when required and he
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
any facts to the Courts or to the investigating Officer.
Violation of any of the above conditions shall entail
cancellation of bail.
The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per Rules.
.............................
S.K. Sahoo,J.
PKSahoo