Orissa High Court
Pradeep Majhi vs State Of Odisha ......... Opp. Party on 1 May, 2020
Author: S.K.Sahoo
Bench: S.K.Sahoo
ABLAPL No. 3791 of 2020
1. Pradeep Majhi
2. Pratiban Padhan
3 Banabasa Sahu ......... Petitioners
-Versus-
State of Odisha ......... Opp. party
02. 01.05.2020 Heard learned counsel for the petitioners and
learned counsel for the State.
This is an application under section 438 Cr.P.C. for
grant of anticipatory bail to the petitioners in connection
with G.R. Case No.07 of 2020 arising out of Rampur P.S.
Case No.04 of 2020 pending in the Court of learned
J.M.F.C., S. Rampur for alleged commission of offences
under sections 147/148/186/294/353/506/149 of the
Indian Penal Code.
Perused the F.I.R.
Considering the submission made by the learned
counsel for the petitioners that the offences are triable
by Magistrate and taking into account the background of
the case and on hearing the learned counsel for the
State, I am inclined to release the petitioners on
anticipatory bail and accordingly, this Court directs that
in the event of arrest of the petitioners in connection
with the aforesaid case, they shall be released on bail
on furnishing bail bond of Rs.10,000/- (rupees ten
thousand) each with one surety each for the like
amount to the satisfaction of the arresting officer with
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further conditions that they shall make themselves
available for interrogation by the I.O. as and when
required and they shall not, directly or indirectly,
make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade
him from disclosing such facts to the Court or to the
Investigating Officer.
Violation of any of the above conditions shall entail
cancellation of bail.
The ABLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
.........................
S.K.Sahoo, J.
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