ABLAPL/16340/2020
2021 Latest Caselaw 1414 Ori

                             ABLAPL No.16340 of 2020




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

                     Learned counsel for the petitioner submits that earlier case
                   in the year 2007, the petitioner had initiated a case and that
                   had been disposed of on 07.11.2019. He submits that at that
                   time, the informant had not implicated the petitioner and all
                   other family members in the trial. He further submits that
                   the petitioner having filed the civil proceeding before the
                   Family Court, Cuttack by order dated 03.07.2008, a decree
                   for divorce has been passed and thereafter this F.I.R. has
                   been lodged making false allegations against the petitioner
                   so as to further harass him. In view of all the above and in
                   the absence of any other impediment; he urges for grant of
                   anticipatory bail to this petitioner.

                     Learned counsel for the State opposes the move.

                    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 petitioner
                   surrenders before the court in seisin of the case in
                   connection with Jagatsinghpur P.S. Case No.470 of 2020
                   corresponding to G.R. Case No.1285 of 2020 pending in the
                   court of learned S.D.J.M., Jagatsinghpur, 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.

     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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