Orissa High Court
Abhijit Mohanty @ Raju vs State Of Odisha Opp. Party on 23 September, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
ABLAPL No. 10098 of 2020
Abhijit Mohanty @ Raju Petitioner
-Versus-
State of Odisha Opp. Party
02. 23.09.2020 The matter is taken up through Video
Conferencing.
Heard learned counsel for the petitioner and
learned counsel for the State.
This is an application under section 438 of
Cr.P.C. for grant of anticipatory bail to the petitioner in
connection with Sector-3 P.S. Case No.57 of 2020
corresponding to G.R. Case No. 1064 of 2020 pending in
the Court of learned S.D.J.M., Panposh for alleged
commission of offences under sections 341/323/506 of
the Indian Penal Code.
Perused the F.I.R.
Considering the submission made by the learned
counsel for the petitioner that the offences are triable by
Magistrate and only non-bailable offence is under section
506 of the Indian Penal Code and an affidavit has been
filed by the petitioner in which it is mentioned that the
petitioner is a student of Bastia ITI, Sector-6, Rourkela in
Electronics Trade and on instruction, learned counsel for
the State submitted that the injured has sustained
simple injury, I am inclined to release the petitioner on
anticipatory bail and accordingly, this Court directs that
in the event of arrest of the petitioner in connection with
the aforesaid case, he shall be released on bail on
2
furnishing bail bond of Rs.10,000/-(rupees ten thousand)
with one surety each for the like amount to the
satisfaction of the arresting officer with further conditions
that he shall make himself available for interrogation by
the I.O. as and when required and he shall not, directly
or indirectly, make any inducement, threat or promise
to any person acquainted with the facts of the case so as
to dissuade him from disclosing such facts to the Court
or to the Investigating Officer.
Violation of any of the above conditions shall entail
cancellation of bail.
The ABLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on
proper application.
..
S.K. Sahoo, J.
P