ABLAPL/16355/2020
2021 Latest Caselaw 1409 Ori

                           ABLAPL No.16355 of 2020




02. 04.02.2021      The matter is taken up through video conferencing.

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

                     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 Petitioners; it is directed that in the event the Petitioners
                 surrender before the court in seisin of the case in connection
                 with Mahila P.S. Case No.33 of 2020 corresponding to G.R.
                 Case No.778 of 2020 arising out of 1.C.C. Case No. 567 of
                 2019 pending in the court of learned S.D.J.M., Berhampur
                 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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