ABLAPL/16201/2020
2021 Latest Caselaw 1264 Ori

                                 ABLAPL No.16201 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 Parajanga P.S. Case No.05 of 2021 corresponding to
                       G.R. Case No.05 of 2021 pending in the court of learned
                       J.M.F.C., Parjanga, 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.

                        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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