ABLAPL/16230/2020
2021 Latest Caselaw 1472 Ori

ABLAPL No.16230 of 2020

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

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

Considering the submissions and on going through the nature of accusations; further keeping in view 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 Dharakote P.S. Case No.0184 of 2020 corresponding to G.R. Case No.1125 of 2020 pending in the court of learned J.M.F.C., Aska within three 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 accordingly. 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) Judge.

Basu