ABLAPL/16470/2020
2021 Latest Caselaw 1483 Ori

                                 ABLAPL No.16470 of 2020




02.   05.02.2021           This matter is taken through video conferencing mode.
                          Heard learned counsel for the petitioners and learned counsel for
                   the State.
                          Considering the submissions and on going through the materials
                   as placed, this Court is inclined to dispose of the ABLAPL in the light of
                   the order passed by this court in the case of Pramod Kumar Ray and
                   others vrs. State of Odisha, reported in (2017) 67 OCR - 309 with
                   the following observations.
                          The petitioners shall surrender before the learned S.D.J.M.,
                   Karanjia in C.T. Case No.691 of 2020 arising out of Thakurmunda P.S.
                   case No.0115 of 2020, within three weeks from today. Seven days
                   before the petitioners surrender before the said Court, they or their
                   counsel shall serve a copy of the bail application or such number of
                   copies of the bail application on the learned Public Prosecutor/Special
                   Public Prosecutor, as required by him, for the purpose of notice to the
                   victim or his/her dependent.
                          Taking into consideration the nature of the offence as alleged
                   against the petitioners, it is directed that the petitioners shall be
                   released on interim bail by the learned S.D.J.M., Karanjia on the same
                   day they surrender in the aforesaid case, pending disposal of the bail
                   application, on merit, at the time of final hearing of the case, on such
                   terms and conditions as deemed just and proper, including the following
                   conditions : -
                           (1)      the petitioners shall appear before the I.O. once in a week
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                  on the day and time fixed by the said I.O. until further
                  order by the learned S.D.J.M., Karanjia.
            (2)   the petitioners shall not threaten, induce or coerce any
                  witness of this case or the victim or his/her dependent in
                  any manner whatsoever; and
           (3)    The petitioners shall not involve themselves in similar or
                  any other offence during currency of this order.


                  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