Orissa High Court
Sumit Kumar Ram vs State Of Odisha & Another .... Opposite ... on 3 April, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.10207 of 2022
Sumit Kumar Ram .... Petitioner
Mr. A.S. Paul, Advocate
-versus-
State of Odisha & Another .... Opposite Parties
Mr. S. Jena, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
03.04.2023 Order No.
05. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).
2. The Petitioner having been implicated in Khurda P.S. Case No.526 of 2015 corresponding to G.R. Case No.1186 of 2015 registered for alleged commission of offence under sections 407/506/294/420/34, IPC pending on the file of the learned S.D.J.M., Khurda has filed this application under section 438 Cr.P.C. for his release on bail in the event of his arrest.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Considering the submission and keeping in view the nature of accusation as to the role of the Petitioner as those Page 1 of 1 // 2 // emanate from the materials on record; I do not find it to be a fit case for grant of anticipatory bail to the Petitioner.
5. Accordingly, the ABLAPL stands dismissed. Interim order passed on 29.08.2022 stands vacated.
6. Issue urgent certified copy as per rules.
(D. Dash) Judge H Page 2 of 2