Orissa High Court
Ambarish Rout vs State Of Odisha .... Opp. Party on 16 May, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 3769 of 2024
Ambarish Rout .... Petitioner
Mr. S. Dwibedi, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Shashanka Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 16.05.2024
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 Cr.P.C. in apprehension of arrest for his alleged involvement in the offences U/s.294/307/323/341/506 of IPC.
3. Learned counsel for the Petitioner submits that the injury sustained by the injured in simple in nature.
4. Learned counsel for the State submits that there is no criminal antecedent stands to the credit of the present Petitioner.
5. Considering the submissions of the learned counsels for the parties, nature of allegations, 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 surrenders and moves for bail in connection to Page 1 of 2 // 2 // Mahanga P.S. Case No.105 of 2024 corresponding to G.R. Case No.363 of 2024 pending in the court of learned J.M.F.C., Salipur within a period of three weeks hence, he shall be admitted to bail on such terms and conditions as would be deemed just and proper by the said court, but subject to deposit of Rs.3,000/-(Rupees Three Thousand only) in the manner to be directed by the court to its satisfaction, but further upon verification of the injury report in respect to the injured.
6. If the injuries are found to be grievous in nature inflicted to the vital part of the body, this order shall not be given effect to. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge Bijay Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 17-May-2024 17:37:42 Page 2 of 2