Orissa High Court
Purna Chandra Rout & Others vs State Of Odisha .... Opposite Party on 27 September, 2023
Author: A.K.Mohapatra
Bench: A.K.Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.8699 of 2023
Purna Chandra Rout & others Petitioners
....
Mr.Birabar Ganthia, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.P.C.Das, A.S.C.
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
Order No. 27.09.2023
02. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioners as well as learned Addl. Standing Counsel for the State. Perused the records.
3. This is an application under Section 438, Cr.P.C. filed by the Petitioners for anticipatory bail, involving offence punishable under Sections 146, 147, 148, 341, 294,323,354,307/149 of the Indian Penal Code read with Section 9B of Explosive Act and Section 3 & 4 of the E.S.Act.
4. Considering the seriousness of the allegation, gravity of the offence and the facts of the case, although I am not inclined to grant anticipatory bail to the Petitioners, however it is observed that, in the event the Petitioners surrender and move for bail before the learned S.D.J.M., Athagarh in C.T.Case No.422 of 2023 arising out of Athagarh P.S. Case No.169 of 2023 within a period of three weeks Page 1 of 2 // 2 // from today, they shall be released on bail on such terms and conditions as the learned Magistrate may deem just and proper in the facts and circumstances of the case, but subject to verification of criminal antecedents of similar nature against Petitioner Nos.2,5 & 6 as well as verification of injury. Further, Petitioner Nos.1,3 & 4 shall furnish a cash security of Rs.5,000/- (Rupees Five thousand) each before the learned court in seisin over the matter, which shall be kept in any Nationalised Bank in interest bearing account initially for a period of one year which will be renewable from time to time till conclusion of trial and the same shall be abide by the final outcome of the trial of the case.
5. The ABLAPL is accordingly disposed of.
6. Issue urgent certified copy of this order as per Rules.
(A.K. Mohapatra) Judge RKS Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Page 2 of 2 Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 02-Oct-2023 15:19:20