Orissa High Court
Bharat @ Bharat Chandra Behera vs State Of Odisha .... Opposite Party on 14 July, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.5826 of 2019
Bharat @ Bharat Chandra Behera .... Petitioner
& 37 Others
Mr.Mitra Ranjan Tripathy, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Karunakar Nayak, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
14.07.2021 Order No.
04. 1. This matter is taken up by video conferencing mode.
2. During course of hearing, learned counsel for the petitioners does not want to press this bail application in respect of petitioner nos.1,2,7,8,10,13,15,18,22,23,24,25,26,28,29,31,32,33, 36, 37 and 38. Accordingly, this application stands dismissed as not pressed in respect of said petitioners. The ABLAPL is now confined only to petitioner nos.3,4,5,6,9,11,12,14,16,17,19,20,21, 27, 30,34 and 35 hereinafter referred to as 'the petitioners'.
3. The petitioners having been implicated in C.T. Case No.128 of 2019 arising out of Khariar P.S. Case No.99 of 2019 registered for alleged commission of offence under sections 147/148/452/323/354/354-B/294/325/506/307/149, I.P.C. pending in the Court of the learned Additional Civil Judge Jr. Division- cum-J.M.F.C., Khariar, have filed this application under section 438 Cr.P.C. for grant of bail in the event of their arrest in the said case.
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4. Heard learned counsel for the petitioners and learned counsel for the State.
5. Considering the submissions and on going through the nature of accusations; further keeping in view the surrounding circumstances of the case as also concerning the petitioners; it is directed that in the event the petitioners surrender before the court in seisin of the case in connection with the afore-mentioned case within two weeks hence and move for their release on bail, they shall be released on bail on such terms and conditions as would be deemed just and proper by the said court.
6. The ABLAPL is accordingly disposed of.
7. 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) Judge H Page 2 of 2