Orissa High Court
Bibhudutta Sarangi vs State Of Odisha .... Opp. Party on 11 March, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.1421 of 2024
Bibhudutta Sarangi .... Petitioner
Mr. A.S. Paul Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M.K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 11.03.2024
01. 1. Heard learned counsel for the Petitioner and the State.
2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.379/447/34 IPC read with Section 25/27 of the Arms Act and charge sheeted under Sections 447/379/120-B/34 IPC read with Section 25/27 of the Arms Act and Section 3/4 of the E.S. Act and Section 51 of the OMMC Rules, 2016.
3. It is submitted by the learned counsel for the Petitioner that charge sheet in this case has been submitted on 28.09.2021 and on the basis of statement of the co-accused the Petitioner has been entangled in this case.
4. Keeping in view the nature of allegation, the gravity and the seriousness, this Court while not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders in connection // 2 // with STF Bhubaneswar P.S. Case No.09 of 2019 corresponding to G.R. Case No.239 of 2019 pending in the court of learned NGN- cum-J.M.F.C., Tangi within a period of three weeks' hence and moves for bail, he shall be released on such terms and conditions as would be deemed just and proper by the said court subject to deposit of cash of Rs.7,000/- (rupees seven thousand) before the learned court below. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge KC Bisoi Signature Not Verified Digitally Signed Signed by: KRUSHNA CHANDRA BISOI Designation: Secretary Reason: Authentication Location: orissa high court Date: 13-Mar-2024 12:03:07 Page 2 of 2