Orissa High Court
Sisir Kumar Routray vs State Of Odisha .... Opposite Party on 6 May, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.4237 of 2024
Sisir Kumar Routray .... Petitioner
Ms. A. Dash, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. M.K. Mohanty, A.S.C.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 06.05.2024
01. 1. Heard the learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of bail U/s.438 Cr.P.C. in apprehension of arrest for his alleged involvement in the offences U/s. 379/34, I.P.C. read with Section 51 of the OMMC Rules, 2016 and Section 12 of the Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1988 pending in the court of the learned J.M.F.C., Jashipur.
3. The present Petitioner is stated to be the owner of the vehicle in question, which was involved in illegal transportation of stone chips on the instruction of the owner.
4. Keeping in view the nature and gravity of the offences alleged against the Petitioners and the facts and circumstances of the case, while this court is not inclined to grant anticipatory bail, it is directed that, in the event the Petitioner surrenders and moves for bail before the learned J.M.F.C., Jashipur in C.T. Case No.89 of 2024 within a period of three weeks from today, he shall be allowed Page 1 of 2 to go on bail on such terms and conditions as would be deemed just and proper by the said court, but subject to verification of criminal antecedents of the Petitioner, besides the further condition of depositing cash of Rs.7000/- (Rupees Seven Thousand) by the Petitioner in the court in seisin over the matter.
5. If criminal antecedent is found against the Petitioners besides the present case, this order shall not be given effect to. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: ADR-cum-ADDL. PRINCIPAL SECRETARY Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Date: 08-May-2024 11:05:37 Page 2 of 2