Orissa High Court
Anil Gouda vs State Of Odisha .... Opposite Party on 18 October, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.12061 of 2023
1. Anil Gouda .... Petitioner
2.
Mr. C.R.Sahu,
Advocate
-versus-
State of Odisha .... Opposite Party
Mr. M.K.Mohanty,
Addl. Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
18.10.2023.
Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
3. The Petitioner is apprehending arrest in connection with Aska P.S. Case No.78/2022 corresponding to G.R. Case No.183/2022 pending in the court of learned J.M.F.C. (COG.), Aska. It is alleged that the Petitioner entered into the house of the informant, abused him and his family members and also assaulted them.
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4. Considering the nature of accusations and the facts of the case while not being inclined to grant anticipatory bail to the Petitioner, the ABLAPL is disposed of granting liberty to the Petitioner to surrender before the learned J.M.F.C. (COG.), Aska in the aforesaid case in the first hour and to move for bail and in case of rejection thereof, he shall be at liberty to move the higher forum for bail in the second hour, which shall be disposed of on the same day.
5. The case diary and other documents be made available at the cost of the Petitioner.
6. Urgent certified copy of this order be granted on proper application.
(Sashikanta Mishra)
AKB Judge
Signature Not Verified
Digitally Signed
Signed by: ASHOK KUMAR BEHERA
Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 19-Oct-2023 11:12:51 Page 2 of 2