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Orissa High Court

Jual Oram vs State Of Odisha .... Opposite Party on 3 February, 2022

Author: S. Pujahari

Bench: S. Pujahari

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          ABLAPL No.1004 of 2022

        Jual Oram                                      ....          Petitioner


                                        -versus-

        State of Odisha                                ....    Opposite Party


                   CORAM: JUSTICE S. PUJAHARI

                                     ORDER
Order                               03.02.2022
No.
01.     1.       This matter is taken up through Virtual mode.


2. The Petitioner apprehending his arrest in Jhirpani P.S. Case No.0009 of 2022 registered for alleged commission of offence punishable under Sections 294, 354 and 507 of I.P.C., has filed this petition for his release on pre-arrest bail.

3. Heard the learned counsel for the Petitioner and the learned counsel for the State.

4. Perused the F.I.R. allegations.

5. On consideration of the allegations made in the F.I.R. and also the submissions made, circumstances in which the offences stated to have been committed and also it being not disputed that the Petitioner's release on pre-arrest bail shall not be a hindrance to the free and fair investigation, this Court is of the view that the Page 1 of 2 // 2 // Petitioner has made out a case for his release on pre-arrest bail, more particularly when he is ready and willing to cooperate with the investigation and he has no chance of absconding and/or tampering with the prosecution evidence, if released on pre-arrest bail.

6. Hence, this Court directs that in the event of arrest of the Petitioner in connection with the aforesaid case, he be released on bail by the Officer effecting arrest on such terms and conditions as deemed just and proper.

7. However, the aforesaid order is subject to the condition that the Petitioner shall cooperate with the investigation and no other graver offence is reported against the Petitioner besides the aforesaid offences.

8. The ABLAPL is, accordingly, disposed of being allowed.

9. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the Parties may utilize a printout copy 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 and Court's Office order circulated vide Memo Nos. 514 & 515 dated 7th January, 2022.

(S. Pujahari) Judge SKB/PKS/DA Page 2 of 2