ABLAPL/16344/2020
2021 Latest Caselaw 1416 Ori

                                    ABLAPL NO.16344 of 2020




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

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

                         Considering the submission 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 of arrest of the Petitioner in
                       Gosaninuagam P.S. Case No.167 of 2020 corresponding to
                       G.R. Case No.2157 of 2020 pending in the court of the
                       learned S.D.J.M., Berhampur, he shall be released on bail by
                       the Arresting Officer on such terms and conditions as the
                       Arresting Officer may deem just and proper with further
                       condition that he will not threaten or terrorize the prosecution
                       witnesses.

                         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.

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