Orissa High Court
ABLAPL/2589/2021 on 18 March, 2021
ABLAPL No.2589 of 2021
2. 18.3.2021 Heard learned counsel for the petitioners and learned
counsel for the State.
The petitioners apprehending their arrest in Bargarh
P.S. Case No.513 of 2020 corresponding to C.T. Case
No.1288 of 2020 pending in the court of learned S.D.J.M.,
Bargarh registered for alleged commission of offences
punishable under Sections 498-A/323/506/34 IPC read
with Section 4 of the D.P Act have filed this petition for their
release on pre-arrest bail.
The matter arises out of marital discord.
On consideration of the allegations made in the F.I.R.
and also the submissions made, especially the nature and
character of allegations, circumstances in which the offences
stated to have been committed and also it being not
disputed that the petitioners' release on pre-arrest bail shall
not be a hindrance to the free and fair investigation, this
Court is of the view that the petitioners have made out a
case for their release on pre-arrest bail, more particularly
when they are ready and willing to cooperate with the
investigation and they have no chance of absconding and/or
tampering with the prosecution evidence, if released on pre-
arrest bail.
Hence, this Court directs that in the event of arrest of
the petitioners in connection with the aforesaid case, they be
released on bail by the Officer effecting arrest on such terms
and conditions as deemed just and proper.
2
However, the aforesaid order is subject to the
condition that the petitioners shall cooperate with the
investigation and no other graver offence is reported against
the petitioners besides the aforesaid offences.
The ABLAPL is, accordingly, disposed of being
allowed.
Urgent certified copy of this order be granted on proper
application.
..........................
PKS S.Pujahari, J.