Orissa High Court
) Pradeep Kumar Jena vs State Of Odisha ..... Opposite Parties on 1 July, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.6304 of 2024
1) Pradeep Kumar Jena ..... Petitioners
2) Manas Ranjan Bhuyan Represented By Adv. -
Satya Ranjan Mulia
-versus-
State Of Odisha ..... Opposite Parties
Represented By Adv. -
M.K.Mohanty, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 01.07.2024
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioners and learned Addl. Standing Counsel for the State. Perused the records.
3. This is an application under Section 438, Cr.P.C. filed by the Petitioners for anticipatory bail, involving offence punishable under Sections 147/148/341/323/354/307/427/283/ 353/ 294/506/149 I.P.C r/w 3 of PDPP Act and 7 of the Criminal Law Amendment Act in C.T. case No -507/2024 of the Court of learned J.M.F.C., Betanoti arising out of Badasahi P.S. Case No-157/2024.
4. Learned counsel for the Petitioners submitted that one of the co- accused has been released on bail and in the injuries sustained by the injured are simple in nature.
5. Considering the seriousness of the allegation, gravity of the offence and the facts of the case, although I am not inclined to grant anticipatory bail to the Petitioners, however it is observed that, in the Page 1 of 2. event the Petitioners surrender and move for bail before the learned J.M.F.C., Betanoti within a period of four weeks from today, they shall be released on bail on such terms and conditions as the learned Magistrate may deem just and proper.
6. It is further directed that the bail granted to the petitioners is subject to verification of injury report. In the event, the injuries sustained by the injured are grievous in nature, then this order stands automatically revoked.
7. The ABLAPL is disposed of accordingly.
8. Urgent certified copy of this order be granted as per rules.
( A.K. Mohapatra) Judge Anil Signature Not Verified Page 2 of 2. Digitally Signed Signed by: ANIL KUMAR SAHOO Reason: Authentication Location: High Court of Orissa Date: 02-Jul-2024 10:46:34