Orissa High Court
ABLAPL/7027/2021 on 10 June, 2021
Author: D. Dash
Bench: D. Dash
ABLAPL No.7027 of 2021
2. 10.06.2021 This matter is taken up through video conferencing mode.
The Petitioner having been implicated in Koida P.S. Case
No.50 of 2021 corresponding to G.R. Case No.311 of 2021
registered for alleged commission of offence under section 407/34 of
the IPC pending on the file of the learned S.D.J.M., Bonai, has filed
this application under section 438 Cr.P.C. for his release on bail in
the event of his arrest.
Heard learned counsel for the Petitioner and learned counsel
for the State.
Considering the submission and keeping in view the nature of
accusation as to the role of this Petitioner as those emanate from the
materials on record; I do not find it to be a fit case for grant of
anticipatory bail to the Petitioner.
Accordingly, the ABLAPL is dismissed.
As the restrictions due to resurgence of COVID-19 situation
are continuing, learned counsel for the parties may utilize a
printout of the order available in the High Court's website, at par
with certified copy, subject to attestation by the concerned
advocate, in the manner prescribed, vide Court's Notice No.4587,
dated 25th March, 2020 as modified by Court's Notice No.4798
dated 15th April, 2021.
..........................
D. Dash, J.
Basu