Orissa High Court
Jatia Bhoi vs State Of Odisha .... Opposite Party on 17 August, 2021
Author: S. Pujahari
Bench: S. Pujahari
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.10102 of 2021
Jatia Bhoi. .... Petitioner
-versus-
State of Odisha .... Opposite Party
CORAM: JUSTICE S. PUJAHARI
ORDER
Order 17.08.2021 No. 01. 1. This matter is taken up through Hybrid mode.
2. The Petitioner apprehending his arrest in Oltpur P.S. Case No.22 of 2009, registered for alleged commission of offences punishable under Sections 147, 148, 323, 324, 294, 506, 382, 436 and 149 of IPC, has filed this petition for his release on pre-arrest bail.
3. Heard the learned counsel for the Petitioner and the learned counsel for the State.
4. Considering the facts and submissions made, especially the nature of accusation, character of incriminating materials appearing against the Petitioner, circumstances in which he has been indicted, seriousness of the offences alleged and punishment provided on conviction, this Court is not inclined to release the Petitioner on pre-arrest bail. However, it is open to Page 1 of 2 // 2 // the petitioner to surrender and move for bail before the Court below and in that event, the Court concerned shall consider and dispose of his bail application on its own merit in course of the day.
5. Accordingly, the prayer for pre-arrest bail of the Petitioner stands rejected and the ABLAPL is disposed of being dismissed.
(S. Pujahari) Judge MRS Page 2 of 2