Orissa High Court
ABLAPL/3177/2017 on 21 June, 2018
Author: D. Dash
Bench: D. Dash
ABLAPL No. 1377 OF 2017
03. 21.06.2018 The petitioner having been implicated in Boden P.S.
Case No. 203 of 2016 corresponding to C.T. Case No. 655
of 2016 on the file of learned J.M.F.C., Khariar for alleged
commission of offence under section 370/374/418/34 of
the IPC read with section 25 of the Inter-state Migrant
Workmen Act, has filed this application under section 438
of Cr.P.C. for grant of bail in the event of his arrest in the
said case.
Heard learned counsel for the petitioner and learned
counsel for the State.
Considering the submissions and viewing the nature
of accusation against the petitioner, as well as other
surrounding circumstances, it is directed that in the event
the petitioner surrenders before the court in seisin of the
case within two weeks hence and moves for bail, he shall
be released on bail on such terms and conditions as would
be deemed just and proper by the said court.
Accordingly, the ABLAPL stands disposed of.
Issue urgent certified copy as per rules.
..........................
D. Dash, J.
H