Orissa High Court
Vikash Kumar Sarawgi @ Bikash Sawaragi vs State Of Odisha. ....Opp.Party on 6 April, 2021
Author: S.Pujahari
Bench: S.Pujahari
IN THE HIGH COURT OF ORISSA, CUTTACK
ABLAPL NO.3846 OF 2021
Vikash Kumar Sarawgi @ Bikash Sawaragi.
.... Petitioner
-Versus-
State of Odisha. ....Opp.party
CORAM: HON'BLE SHRI JUSTICE S.PUJAHARI
ORDER
02. 06.04.2021 This matter is taken up by Video Conferencing mode.
The petitioner apprehending his arrest in Barbil P.S. Case No.48 of 2021, corresponding to G.R. Case No.151 of 2021, pending in the court of the J.M.F.C., Barbil, registered for alleged commission of offences punishable under Sections 341, 323, 294 and 506 of I.P.C., has filed this petition for his release on pre- arrest bail.
Heard the learned counsel for the petitioner and the learned counsel for the State.
Perused the F.I.R. allegations.
On consideration of the allegations made in the F.I.R. and also the submissions made, especially the nature and character of allegations, circumstances in which the offences stated to have been committed, punishment provided on conviction and also it being not disputed that the petitioner's release on pre-arrest bail shall not be a hindrance to a free and fair investigation, this Court is of the view that the 2 petitioner has made out a case for his release on pre- arrest bail, more particularly when he is ready and willing to cooperate with the investigation and he has no chance of absconding and/or tampering with the prosecution evidence, if released on pre-arrest bail.
Hence, this Court directs that in the event of arrest of the petitioner in connection with the aforesaid case, he be released on bail by the Arresting Officer on such terms and conditions as he may deem just and proper.
However, the aforesaid order is subject to the condition that the petitioner shall cooperate with the investigation and no other graver offence is reported against the petitioner besides the aforesaid offences.
The ABLAPL is, accordingly, disposed of being allowed.
As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.
..........................
S.Pujahari, J.
MRS 3