Orissa High Court
ABLAPL/14294/2020 on 4 December, 2020
Author: D.Dash
Bench: D.Dash
ABLAPL No.14294 of 2020
02. 04.12.2020 This matter is taken up through Video conferencing mode.
The petitioners having been implicated in Jatni P.S. Case
No.145 of 2013 corresponding to G.R. Case No.388 of 2013
registered for alleged commission of offence under section
147/148/294/341/323/324/354/307/506/325/452/149 of the IPC and
section 7 of the Crl. Law and Amendment Act and section 25/27 of
the Arms Act pending in the court of learned J.M.F.C., Jatni, have
filed this application for grant of anticipatory bail.
Heard learned counsel for the petitioners and learned
counsel for the State.
Considering the submissions and viewing the materials on
record as also other surrounding circumstances, while being not
inclined to grant of anticipatory bail to the petitioners, this application
is disposed of with the observation that in the event the petitioners
surrender before the court in seisin of the aforesaid case within a
period of three weeks hence and move for their release on bail, the
same shall be considered on its own merit in accordance with law;
further taking into account the factum of release of co-accused
person on bail and if similarly situated with the petitioner on the
ground of parity, as per law and disposed of early so as to enable the
petitioners to approach the next higher forum early in case necessity
so arises. The case record be made available at the cost of the
petitioners.
The ABLAPL is accordingly disposed of.
.
D.Dash, J.
Basu