Orissa High Court
Amit Kumar Sahoo And Another vs State Of Odisha .... Opp. Party on 9 January, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.14932 of 2022
Amit Kumar Sahoo and another .... Petitioners
Mr. N. Sahani, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Debasis Biswal, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 09.01.2023
02. 1. Heard learned counsel for the Petitioners and the State.
2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s.341/294/323/307/506/34 IPC.
3. Keeping in view of the nature of allegation, the circumstances appearing, the seriousness and the gravity of the offences, this Court while not inclined to grant anticipatory bail, it is directed that in the event the Petitioners surrender in connection with Chandpur P.S. Case No.158 of 2022 corresponding to G.R. Case No.403 of 2022 pending in the court of learned J.M.F.C., Ranpur within a period of two weeks' hence and move for bail, they shall be released on such terms and conditions as would be deemed just and proper by the said court subject to verification of antecedents and the injuries if not found grievous with further conditions that they // 2 // shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned; shall appear before the IO as and when required; shall not threaten or intimidate the Informant party in any manner whatsoever and shall cooperate with the investigation. Violation of any of the conditions shall entail cancellation of bail of the Petitioners. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge KC Bisoi Page 2 of 2