Orissa High Court
Sanatan Muduli vs State Of Odisha .... Opp. Party on 4 March, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.1766 of 2024
Sanatan Muduli .... Petitioner
Mr. Niranjan Lenka, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M. K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 04.03.2024
01. 1. Heard learned Counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of bail U/s. 438 of Cr.P.C. in apprehension of arrest for his alleged involvement in the offences U/s. 147/148/294/323/324/307/353/ 427/149, I.P.C. and Section 7 of the Criminal Amendment Act and Section 3 of the PDPP Act in connection with G.R. Case No.1015 of 2015 arising out of Kendrapara Town P.S. Case No.140 of 2015 pending in the court of the learned S.D.J.M., Kendrapara.
3. Having regard to the nature of allegations as emerged from the materials on record, the circumstances appearing, the seriousness and gravity of the offences while this Court is not inclined to grant anticipatory bail, it is directed that, in the event the Petitioner has not yet been arrested in the meanwhile and surrenders and moves Page 1 of 2 // 2 // for bail in connection with G.R. Case No.1015 of 2015 pending in the court of learned S.D.J.M., Kendrapara within a period of three weeks hence, the Petitioner shall be released on bail on such terms and conditions as would be deemed just and proper by the said court besides further condition of depositing cash of Rs.1500/- (Rupees One Thousand Five Hundred) by the Petitioner in the manner that will be decided by the court.
4. 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: 05-Mar-2024 21:19:34 Page 2 of 2