Orissa High Court
Purendra Behera vs State Of Odisha ... Opp. Party on 15 April, 2021
Author: S. Pujahari
Bench: S. Pujahari
IN THE HIGH COURT OF ORISSA, CUTTACK
ABLAPL No.4245 of 2021
1. Purendra Behera
2. Akshaya Kumar Mohanty
3. Sudhakar Sethy ... Petitioners
-versus -
State of Odisha ... Opp. Party
ABLAPL No.3211 of 2021
Mitu @ Basantaraj Samal ... Petitioner
-versus -
State of Odisha ... Opp. Party
ABLAPL No.3514 of 2021
Biswaranjan Das ... Petitioner
-versus -
State of Odisha ... Opp. Party
ABLAPL No.3590 of 2021
Srikanta Pandey ... Petitioner
-versus -
State of Odisha ... Opp. Party
ABLAPL No.3725 of 2021
Rangadhar Ghadei ... Petitioner
-versus -
State of Odisha ... Opp. Party
2
ABLAPL No.3734 of 2021
Ajaya Kumar Das ... Petitioner
-versus -
State of Odisha ... Opp. Party
ABLAPL No.3788 of 2021
Manas Moharana ... Petitioner
-versus -
State of Odisha ... Opp. Party
CORAM : HON'BLE SHRI JUSTICE S. PUJAHARI
ORDER
2. 15.04.2021 Since the aforesaid matters are interlinked, they are taken up together through video conferencing mode.
The aforesaid petitioners apprehending their arrest in Balichandrapur P.S. Case No.74 of 2021, corresponding to C.T. Case No.384 of 2021, pending in the court of J.M.F.C., Chandikhole registered for alleged commission of offences punishable under Sections 143/147/148/150/294/307/332/ 341/353/395/435/506/149/120-B/336 I.P.C. read with Section 4 of the PDPP have filed this petition for their release on pre-arrest bail.
Heard learned counsel for the petitioners and learned counsel for the State.
List these matters on 29.04.2021.
3However, in the meanwhile all the petitioners in the aforesaid case except the petitioner Mitu @ Basantaraj Samal shall not be arrested till the next date with the condition that they shall remain in their respective villages and shall not move out of the said village except for medical urgency. They shall also intimate such movement of leaving the village for medical reasons to police and shall not hold any meeting among themselves. Furthermore, they shall also not indulge in any criminal activities and shall not make any contact with Mitu @ Basantaraj Samal and cooperate with the investigation responding to the notice of the police. Violation of any of the conditions shall expose them to the risk of vacation of the interim protection.
So far as petitioner-Mitu @ Basantaraj Samal in ABLAPL No.3211 is concerned, he shall not be arrested in connection with the aforesaid case till the next date subject to the conditions that he shall not enter into the area of Balichandrapur police station except for attending the police station in response to the notice by the I.O, he shall give his contact phone number to the police and respond to the notice of the police to appear before the police station as and when directed. Furthermore, he shall also not make any contact with any accused persons indicted in the aforesaid case over phone or otherwise and shall not indulge in any criminal activities. If the petitioner violates any of the conditions, it is open to the police to file an application for cancellation of interim protection granted to the petitioner.
4As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.
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PKS S.Pujahari, J.