Orissa High Court
ABLAPL/13760/2019 on 4 February, 2020
ABLAPL No.13760 of 2019
03. 04.02.2020 The petitioners apprehending their arrest in
G. Udayagiri P.S. Case No.102 of 2008, corresponding to
G.R. Case No.356 of 2008, pending in the court of the
learned J.M.F.C., G.Udayagiri registered for alleged
commission of offences punishable under Sections 147/
148/ 302/ 307/ 326/325/324/120-B/ 436/ 427/ 379/ 149
of the I.P.C. read with Sections 25/27 of the Arms Act and
Section 9-B of the I.E. Act, have filed this petition for their
release on pre-arrest bail.
Heard, the learned counsel for the petitioners and
learned counsel for the State.
The case is of the year 2008. Petitioners were
absconding and now come to this Court for their release on
pre-arrest bail.
Considering the aforesaid fact, I am not inclined to
extend the benefit of pre-arrest bail to the petitioners.
Accordingly, the prayer for pre-arrest bail of the
petitioners stands rejected and the ABLAPL is disposed of.
However, it is open to the petitioners to surrender
and make a motion for bail before the court in seisin over the
matter.
..........................
DA S.Pujahari, J.