Orissa High Court
Sipun Rout vs State Of Odisha .... Opposite Party on 17 May, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4559 of 2023
Sipun Rout .... Petitioner
Mr. P.K. Das, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Debasish Biswal, A.S.C.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 17.05.2023
01. 1. Heard the learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of bail U/s.438 Cr.P.C. in apprehension of arrest for his alleged involvement in the offences U/s. 379/411/413/353/34, I.P.C. in connection with G.R. Case No.276 of 2023 corresponding to Pirahat P.S. Case No.26 of 2023 pending in the court of the learned S.D.J.M., Bhadrak.
3. Having regard to the nature and gravity of the offences alleged against the Petitioner and the facts and circumstances of the case, while this court is not inclined to grant anticipatory bail, it is directed that, in the event the Petitioner surrenders and moves for bail before the learned S.D.J.M., Bhadrak in G.R. Case No.276 of 2023 within a period of three weeks from today, he shall be allowed to go on bail on such terms and conditions as would be deemed just and proper by the said court, but subject to verification of criminal antecedents of the Petitioner and also depositing cash of Rs.5,000/- (Rupees Five Thousand) by him to the satisfaction of the learned Page 1 of 2 court in seisin over the matter, which shall be kept in the manner as would be decided by that court.
4. If it is found that there is more than one criminal antecedent to the credit of the present Petitioner besides the present issue, this order shall not be given effect to. However, if the learned Magistrate is satisfied that there is not more than one criminal antecedent standing to the credit of the present Petitioner besides the present issue and admits the Petitioner to bail, the following further conditions be imposed -
(i) The Petitioner shall appear before the I.O. as and when required and shall cooperate with the investigation.
(ii) He shall also appear before the trial court on each date of posting of the case unless specifically exempted from such appearance or their prayer U/s. 317 Cr.P.C is considered by the court in seisin over the matter.
(iii) He shall not indulge in any other offence of similar nature to the present case in any manner whatsoever.
(iv) Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: Asst. Registrar-cum-Sr.Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 18-May-2023 11:09:52 Page 2 of 2