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Orissa High Court

Niranjan Das And Others vs State Of Odisha .... Opp. Party on 14 August, 2023

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 ABLAPL No.6276 of 2023

                Niranjan Das and Others                ....          Petitioners
                                            Mr. Jitendra Samantaray, Advocate

                                            -versus-
               State of Odisha                         ....           Opp. Party
                                                            Mr. D. Biswal, ASC


                            CORAM:
                            JUSTICE CHITTARANJAN DASH
                                              ORDER

Order No. 14.08.2023

02. 1. Heard learned counsel for the Petitioners and the State.

2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioners in anticipation of arrest for their alleged involvement in the offence U/s.341/294/323/354/506/34 of IPC in connection with Sorada PS Case No.223 of 2023 corresponding to GR Case No.416 of 2023 pending in the court of learned JMFC, Sorada.

3. It is submitted by learned counsel for the Petitioners that there is no sufficient evidence against the Petitioners to implicate them in present case.

4. Regard being had to the facts and submissions made, especially the ground, it is directed that in the event of arrest, the Petitioners be released on bail by the Arresting Officer in such terms and condition as deem just and proper in connection with Sorada PS Case No.223 of 2023 corresponding to GR Case No.416 of 2023 Page 1 of 3 // 2 // pending in the court of learned JMFC, Sorada subject to condition that they shall cooperate with the investigation and procure documents as would be required for investigation. In case, there is no arrest within three weeks hence, in the very next week after expiry of said period, the Petitioners shall surrender before the concerned Court and move for bail in which event the court in seisin over the matter shall admit the Petitioners to bail in such terms and condition as deem just and proper. The ABLAPL is accordingly disposed of.

(Chittaranjan Dash) Judge AKPradhan Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Designation: SR. STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-Aug-2023 21:00:24 Page 2 of 2