Orissa High Court
Saktipada Puri @ Shaktipadi Puri vs State Of Odisha .... Opposite Party on 7 February, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL NO.310 OF 2020
Saktipada Puri @ Shaktipadi Puri .... Petitioner
Mr. A.K. Nath, Advocate
-versus-
State of Odisha .... Opposite Party,
Mr. S.K. Nayak, AGA.
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 07.02.2022
04. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. The Petitioner having been implicated in Singla P.S. Case No.179 of 2017 corresponding to C.T. Case No.2657 of 2017 registered for alleged commission of offence under Section- 363/366/34 of the IPC, pending on the file of learned J.M.F.C., Basta has filed this application under section-438 of the Cr.P.C. for the second time for reconsideration of the matter of grant of anticipatory bail in the above mentioned case.
3. Considering the submissions and viewing the materials on record as also other surrounding circumstances, while being not inclined to reconsider the prayer for grant of anticipatory bail to the Petitioner, this application is disposed of with the observation that in the event the Petitioner surrenders before the Court in seisin of the aforesaid case and moves for his release on bail, the same shall be considered on its own merit and disposed of early in accordance with law so as to enable the Petitioner to approach the next higher forum early in case necessity so arises.
Page 1 of 2// 2 // The case record(s) be made available at the cost of the Petitioner.
Interim order passed on 24.01.2020 does no more survive.
4. The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Page 2 of 2