ABLAPL/16223/2020
2021 Latest Caselaw 1261 Ori

                              ABLAPL No.16223 of 2020




02.   03.02.2021     The matter is taken up through video conferencing.

                     Heard learned counsel for the petitioners and the learned
                   State counsel.

                     Considering the submissions and on going through the
                   nature of accusations; further keeping in view the
                   surrounding circumstances of the case as also concerning the
                   petitioner; it is directed that in the event the petitioners
                   surrender before the court in seisin of the case in connection
                   with   Baripada       Town   P.S.   Case   No.866    of   2020
                   corresponding to G.R. Case No.2102 of 2020 pending in the
                   court of learned S.D.J.M., Baripada, within two weeks hence
                   and move for their release on bail, they shall be released on
                   bail on such terms and conditions as would be deemed just
                   and proper by the said court with further condition that they
                   will not indulge themselves in commission of similar type of
                   activity in future.

                          Violation of any of the condition(s) shall entail
                   cancellation of bail.

                     The ABLAPL is disposed of.

                    As the restrictions due to the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize a soft
                   copy of this order/judgment 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.



                                ..........................

( D. Dash, J. )

H