ABLAPL/16198/2020
2021 Latest Caselaw 1265 Ori

                                  ABLAPL NO.16198 OF 2020




02. 03.02.2021     This matter is taken up through Video conferencing mode.
                   Heard learned counsel for the petitioner and learned counsel
                 for the State.
                   Considering the submissions made and keeping in view the
                 nature of accusations, as also the surrounding circumstances;
                 while being not inclined to grant anticipatory bail to the
                 petitioner, it is observed that in the event the said petitioner
                 surrenders in the court in seisin of the case in connection with
                 Uditnagar P.S. Case No.228 of 2020 corresponding to G.R. Case
                 No.1565 of 2020 on the file of learned S.D.J.M., Panposh,
                 Rourkela, within three weeks hence and moves for his release on
                 bail, the same shall be considered on its own merit; further taking
                 into account the factum of release of co-accused persons on bail
                 and if similarly situated on the ground of parity; without being
                 prejudiced by this order and disposed of early in accordance with
                 law so as to enable the petitioner to approach the next higher
                 forum early in case necessity so arises. The case records be made
                 available at the cost of the petitioner.
                   The ABLAPL is accordingly 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