Orissa High Court
ABLAPL/4026/2020 on 8 May, 2020
ABLAPL No.4026 of 2020 02. 08.05.2020 This is an application under Section 438, Cr.P.C. Heard learned counsel for the petitioners and learned Addl. Standing Counsel. The petitioners are implicated in offence punishable under Sections 468/471/420/34, I.P.C. Perused the copy of the F.I.R. Considered the materials placed by learned counsels for the parties. Regard being had to the facts and submission, nature of allegation against the petitioners and factum of their permanent residence, it is directed that the petitioners, if so advised, may surrender before the learned S.D.J.M., Sambalpur in G.R. Case No.3529 of 2015 corresponding to Sambalpur Town P.S. Case No.461 of 2015 within three weeks from today. In the event of their surrender and motion for bail within the aforesaid stipulated period, learned S.D.J.M., Sambalpur shall allow each of the petitioners to go on bail on such terms and conditions as deemed just and proper. The ABLAPL is accordingly disposed of. As Lock-down period is continuing for COVID-19, learned counsel for the petitioners may utilize the soft copy of this order available in the High Court's official website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587 dated 25.03.2020. ...................... Parida C.R. Dash, J.
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