Orissa High Court
Kabiraj Medandaray vs State Of Odisha .... Opposite Party on 12 September, 2023
Author: A.K.Mohapatra
Bench: A.K.Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.8503 of 2023
Kabiraj Medandaray Petitioner
....
Mr.S.K.Bhanjadevo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.P.C.Das, A.S.C.
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
Order No. 12.09.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner, learned Addl. Standing Counsel for the State. Perused the records.
3. This is an application under Section 438, Cr.P.C. filed by the Petitioner for anticipatory bail, involving offence punishable under Sections 447,379/34 of the Indian Penal Code read with Section 51 of OMMC Rule, 2016.
4. Considering the seriousness of the allegation, gravity of the offence and the facts of the case, although I am not inclined to grant anticipatory bail to the Petitioner, however it is observed that, in the event the Petitioner surrenders and moves for bail before the learned S.D.J.M., Khurda in G.R.Case No.689 of 2023 arising out of Khurda P.S. Case No.477 of 2023 within a period of three weeks from today, he shall be released on bail on such terms and conditions as the learned Magistrate may deem just and proper in the facts and Page 1 of 2 // 2 // circumstances of the case, but subject to the condition that the Petitioner shall not indulge in similar nature of offence while on bail, shall cooperate with the investigation and shall appear before the I.O. as and when required for the purpose of investigation. Violation of conditions shall entail cancellation of bail.
5. The ABLAPL is disposed of accordingly.
6. Urgent certified copy of this order be granted as per rules.
(A.K. Mohapatra) Judge RKS Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Page 2 of 2 Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 18-Sep-2023 16:48:29