Orissa High Court
Jogendra Martha vs State Of Odisha .... Opp. Party on 17 August, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.7258 of 2023
Jogendra Martha .... Petitioner
Mr. Jyotirmaya Sahoo, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. D. Biswal, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 17.08.2023
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 51(i) the OMMC Rules.
3. The Petitioner claims to be the owner of the Tractor allegedly involved in the crime.
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 with Khurda Sadar P.S. Case No.149 of 2023 corresponding to G.R. Case No.429 of 2023 pending in the court of learned S.D.J.M., Khurda within a period of three weeks' hence and moves for bail, he shall be released on such terms and conditions as would be // 2 // 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 with further conditions that he shall produce valid registration of certificate of the vehicle, shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned; shall appear before the I.O. as and when required and shall cooperate with the investigations; shall not threaten or intimidate the Informant party in any manner whatsoever. Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The learned court below, however, shall verify the antecedent of the Petitioner. In case of antecedent this order shall not be given effect to. 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: 21-Aug-2023 17:44:58 Page 2 of 2