Orissa High Court
Prasanta Pradhan vs State Of Odisha ......... Opp. Party on 1 May, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
ABLAPL No. 3676 of 2020
1. Prasanta Pradhan
2. Rameswar PradhanPradhan
3. Sarmili Pradhan
4. Anusaya Pradhan ......... 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.42 of 2020 arising out of Digapahandi
P.S. Case No.32 of 2020 pending in the Court of learned
J.M.F.C., Digapahandi for alleged commission of offences
under sections 341/294/323/354(A)/354(B)/506/34 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 nature of
punishment prescribed for the offences 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
2
of Rs.10,000/- (rupees ten thousand) each with one
surety each for the like amount to the satisfaction of
the arresting officer with 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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