Orissa High Court
Pratap Nayana Mishra & Another vs State Of Odisha .... Opp. Party on 28 October, 2022
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.13839 of 2022
Pratap Nayana Mishra & another .... Petitioners
Mr. Partha Sarathi Das, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Manoj Kumar Mohanty, A.S.C.
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 28.10.2022
01. 1. Heard learned counsel for the Petitioners and the State.
2. This is an application under Section 438 Cr.P.C. filed by the Petitioners seeking an anticipatory bail for their alleged involvement in the offences punishable under Sections 406/420/34, I.P.C.
3. Keeping in view the submission of the parties and having gone through the nature of allegations as emerged from the materials on record, and further the circumstances appearing, the seriousness and gravity of the offences, it is directed that in the event the Petitioners surrender and move for bail in connection with G.R. Case No.672 of 2022 arising out of Keonjhar Town P.S. Case No.130 of 2022 pending in the Court of learned S.D.J.M., Keonjhar within a period of three weeks' from today, they shall be allowed to go on bail on such terms and conditions as would be deemed just and proper by // 2 // the said court with further conditions that the Petitioners shall appear in person before the learned court below on each date of posting of the case.
4. The ABLAPL is disposed of accordingly.
5. Urgent certified copy of this order be granted as per rules.
( Chittaranjan Dash ) Judge S.K. Parida Page 2 of 2