ABLAPL/16204/2020
2021 Latest Caselaw 1263 Ori

                                 ABLAPL No.16204 of 2020




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

                        Heard learned counsel for the petitioner 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 petitioner
                       surrenders before the court in seisin of the case in
                       connection with Mahakalapada P.S. Case No.159 of 2020
                       corresponding to G.R. Case No.1867 of 2020 pending in the
                       court of learned S.D.J.M., Kendrapara, within two weeks
                       hence and moves for his release on bail, he shall be released
                       on bail on such terms and conditions as would be deemed
                       just and proper by the said court.

                        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. )

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