Orissa High Court
ABLAPL/894/2021 on 8 March, 2021
Author: D. Dash
Bench: D. Dash
ABLAPL NO.894 OF 2021
03. 08.03.2021 This matter is taken up through hybrid arrangement
(virtual/physical mode).
The Petitioners having been implicated in Thelkoli P.S.
Case No.65 of 2019 corresponding to G.R. Case No.1252 of
2019 registered for alleged commission of offence under
section 407/34 IPC pending in the court of learned S.D.J.M.,
Sambalpur have filed this application for grant of anticipatory
bail.
Heard learned counsel for the Petitioners and learned
counsel for the State.
Considering the submissions and viewing the materials
on record as also other surrounding circumstances, while
being not inclined to grant of anticipatory bail to the
Petitioners, this application is disposed of with the observation
that in the event the Petitioners surrender before the court in
seisin of the aforesaid case and move for their release on bail,
the same shall be considered on its own merit without being
prejudiced by this order and disposed of early in accordance
with law.
The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
....................
D. Dash, J.
Aks