Orissa High Court
Prahallad Dhal vs State Of Odisha .... Opp. Party on 5 January, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 14305 of 2022
Prahallad Dhal .... Petitioner
Mr. Pradeep Kumar Das, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 05.01.2023
02. 1. Heard learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of anticipatory bail U/s. 438 of Cr.P.C. in apprehension of arrest for his alleged involvement in the offences under Sections 379/411/413/307/332/353/120-B/34 of IPC.
3. Learned counsel for the State having obtained the up-to-date case diary submits that the present Petitioner has five criminal antecedents to his credit.
5. Keeping in view the aforesaid fact, the submission, the nature of allegations as emerged from the materials on record, the circumstances appearing, the seriousness and gravity of the offences, this court is not inclined to grant anticipatory bail to the Petitioner. Accordingly the prayer for bail stands rejected and the ABLAPL is dismissed.
(Chittaranjan Dash) Judge AKPradhan