Orissa High Court
Rupesh Jaiswal vs State Of Odisha .... Opposite Party on 9 July, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.5278 of 2019
Rupesh Jaiswal .... Petitioner
Mr.Manas Chand, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.Tapas Kumar Praharaj, SC
CORAM:
MR. JUSTICE D.DASH
ORDER
09.07.2021 Order No.
03. 1. This matter is taken up by video conferencing mode.
2. Heard learned counsel for the Petitioner and learned counsel for the State.
3. Considering the submissions and on going through the nature of accusations; further keeping in view the surrounding circumstances of the case as also concerning the Petitioner and in the absence of any other impediment, it is directed that in the event the Petitioner surrenders before the Court in seisin of Dhenkanal Sadar P.S. Case No.132 of 2019 corresponding to G.R. Case No.394 of 2019 pending on the file of learned S.D.J.M., Dhenkanal, within three weeks hence and moves for her release on bail, she shall be released on bail on such terms and conditions as would be deemed just and proper by the said court.
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4. The ABLAPL is accordingly disposed of.
5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(D. Dash) Judge Basu Page 2 of 2