Orissa High Court
Goutam Mohapatra vs State Of Odisha .... Opposite Party on 16 April, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.3333 of 2024
Goutam Mohapatra .... Petitioner
Mr. Amlan Mohanty, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Debasish Biswal, A.S.C.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 16.04.2024
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. 147/148/395/427/149 and Section 3 of the PDPP Act and Section 7 of the Criminal Law Amendment Act in connection with G.R. Case No.988(D) of 1992 arising out of Mangalpur P.S. Case No.133 of 1992 pending in the court of the learned S.D.J.M., Jajpur.
3. On perusal of the record, it reveals that this is an year old matter of the year 1992 and also this is the 4th round of move by the Petitioner seeking for anticipatory bail.
4. In view of the above and considering the nature of the allegation and gravity and further the age of the case, this Court is not inclined to entertain the prayer. However, the Petitioner is directed to surrender before the court in seisin over the matter forthwith upon Page 1 of 2 which the learned court shall pass appropriate order in accordance with law on its own merit. The ABLAPL is disposed of.
(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: 18-Apr-2024 11:30:17 Page 2 of 2