Orissa High Court
ABLAPL/6875/2021 on 9 June, 2021
Author: D. Dash
Bench: D. Dash
ABLAPL NO.6875 OF 2021
02. 09.06.2021 This matter is taken up through video conferencing
mode.
The Petitioner having been implicated in connection
with Bolagharh P.S. Case No.35 of 2021 corresponding to G.R.
Case No.319 of 2021 registered for alleged commission of
offence under section407/34 of the IPC pending in the court of
learned S.D.J.M., Khurda, has filed this application under
section 438 Cr.P.C. for his release in the event of his arrest in
the aforesaid case.
Heard learned counsel for the Petitioner and learned
counsel for the State.
Considering the submissions and on going through the
materials on record as also other surrounding circumstances;
while being not inclined to grant of anticipatory bail to the
Petitioner, this application is disposed of with the observation
that when the occasion would so arise before the learned court
in seisin of the case for consideration of the prayer for grant of
regular bail of the Petitioner, the same would be made on its
own merit; further taking into account the factum of grant of
bail to the co-accused person/s if any in its proper perspective
without being prejudiced by this order and disposed of early in
accordance with law.
The ABLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19
situation are continuing, learned counsel for the parties may
utilize a printout of the order available in the High Court's
website, at par with certified copy, subject to attestation by
the concerned advocate, in the manner prescribed, vide
Court's Notice No.4587, dated 25th March, 2020 as modified
by Court's Notice No.4798 dated 15th April, 2021.
.........................
D. Dash, J.
Aks