ABLAPL/16354/2020
2021 Latest Caselaw 1402 Ori

ABLAPL No.16354 of 2020

02. 04.02.2021 This matter is taken up by video conferencing mode.

The Petitioner having been implicated in Bhadrak Rural P.S. Case No.695 of 2020 corresponding to G.R. Case No.2418 of 2020 pending in the court learned S.D.J.M., Bhadrak has filed this application for grant of anticipatory bail.

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

Considering the submission, further keeping in view the nature of accusation as those emanate from the materials on record; I do not find it to be a fit case for grant of anticipatory bail.

The ABLAPL stands dismissed.

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 25 th March, 2020.

( D. Dash) Judge

Aks