Orissa High Court
Rajesh Biswal vs State Of Odisha .... Opposite Party on 19 April, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL NO.12191 OF 2020
Rajesh Biswal .... Petitioner
Mr. G. Padhi, Advocate
-versus-
State of Odisha .... Opposite Party,
Mr. D.R. Parida, ASC.
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 19.04.2022
04. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. The Petitioner having been implicated in connection with Chandili P.S. Case No.232 of 2020 corresponding to T.R. Case No.67 of 2020 registered for alleged commission of offence under Sections-451/509/507/354-D/506/511, I.P.C., pending on the file of learned A.D.J.-cum-P.O., Special Court, POCSO Act, Rayagada has filed this application under section-438 of the Cr.P.C. for grant of anticipatory bail in the above mentioned case.
3. Considering the submissions and viewing 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 in the event the Petitioner surrenders before the Court in seisin of the aforesaid case and moves for his release on bail, the same shall be considered on its own merit and disposed of in accordance with law so as to enable the Petitioner to approach the next higher forum early in case necessity so arises.
Page 1 of 2// 2 // The case record(s) be made available at the cost of the Petitioner.
Interim order passed on 09.11.2020 does no more survive.
4. The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
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