Orissa High Court
Bibek Naik @ Jayanta Naik vs State Of Odisha .... Opp. Party on 28 June, 2022
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.6226 of 2022
Bibek Naik @ Jayanta Naik .... Petitioner
Mr.M.K. Mohapatro, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Rajesh Tripathy,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 28.06.2022
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard the learned counsel for the petitioner and learned counsel for the State.
This is an application under section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in connection with Bhawanipatna Sadar P.S. Case No.185 of 2022 corresponding to C.T. Case No. 567 of 2022 pending in the Court of learned S.D.J.M., Bhawanipatna for commission of alleged offences under sections 294, 341, 323, 379/506 of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail application.
Considering the nature of accusation against the petitioner and the fact that the offences are triable by // 2 // Magistrate and on hearing the learned counsel for the State, who submitted that the informant Nirmala Naik is the sole injured in the case and he has sustained simple injuries, I am inclined to release the petitioner on anticipatory bail and accordingly, this Court directs that in the event of arrest of the petitioner in connection with the aforesaid case, he shall be released on bail on furnishing bail bond of Rs.10,000/-(rupees ten thousand) with two sureties each for the like amount to the satisfaction of the arresting officer with further conditions that he shall make himself available for interrogation by the I.O. as and when required and he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing any facts to the Courts or to the Investigating Officer.
Violation of any of the above conditions shall entail cancellation of bail.
The ABLAPL is accordingly disposed of. Issue urgent certified copy as per Rules.
( S.K. Sahoo) Judge PKSahoo Page 2 of 2