Orissa High Court
Pratas Raj Patra vs State Of Odisha .... Opposite Party on 21 March, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.2523 of 2024
Pratas Raj Patra .... Petitioner
Mr. Tarini Panigrahi, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Debasish Biswal, A.S.C.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 21.03.2024
01. 1. Heard the learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of bail U/s.438 Cr.P.C. in apprehension of arrest for his alleged involvement in the offences U/s.147/148/341/294/336/337/332/307/ 506/149, IPC read with Section 3 of the PDPP Act and Section 17 of Criminal Law Amendment Act in connection with Jeypore Town P.S. Case No.193 of 2017 corresponding to G.R. Case No.703 of 2013 pending in the court of the learned S.D.J.M., Jeypore.
3. Keeping in view the submissions made by the learned counsel for the Petitioner and considering the nature of the allegations, gravity of the offences and the facts and circumstances of the case, while this court is not inclined to grant anticipatory bail, it is directed that in the event the Petitioner surrenders and moves for bail before the learned S.D.J.M., Jeypore in G.R. Case No.703 of 2013 within a period of three weeks from today, the learned court in seisin over the matter shall pass appropriate order in accordance with law.
Page 1 of 24. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: ADR-cum-ADDL. PRINCIPAL SECRETARY Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Date: 22-Mar-2024 21:07:45 Page 2 of 2