ABLAPL/16345/2020
2021 Latest Caselaw 1410 Ori

                           ABLAPL No.16345 of 2020




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

                     Heard learned counsel for the Petitioner and 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 Petitioner; it is directed that in the event the Petitioner
                 surrenders before the court in seisin of the case in
                 connection with Dharmasala P.S. Case No.534 of 2020
                 corresponding to C.T. Case No.1832 of 2020 pending in the
                 court of learned J.M.F.C., Chandikhole 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 with further condition that
                 he will not threaten or terrorize the prosecution witnesses
                 including the victim in any manner.

                   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.

Aks