Orissa High Court
ABLAPL/10149/2018 on 31 July, 2018
Author: D. Dash
Bench: D. Dash
ABLAPL No.10149 of 2018
02. 31.07.2018 The petitioner having been implicated in C.T. Case
No.445 of 2017 arising out of Khuntuni P.S. Case No.124 of 2017
registered for alleged commission of offence under sections
Sections 407/408/420/34, I.P.C. pending in the Court of the
learned S.D.J.M., Athagarh has filed this application under
section 438 Cr.P.C. for grant of bail in the event of his arrest in
the said case.
Heard learned counsel for the petitioner and learned
counsel for the State.
Considering the submissions and keeping in view the
nature of accusations as well as other surrounding
circumstances, it is directed that in the event of arrest of the
petitioner in the aforementioned case, he shall be released on bail
by the arresting officer on such terms and conditions as the
arresting officer may deem just and proper with further condition
that they will cooperate with the investigation as and when
required by the I.O.
The ABLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
.......................
D. Dash,J.
H