Rinku Pradhan vs Vrs
2021 Latest Caselaw 4514 Ori

                                     HIGH COURT OF ORISSA
                                      BLAPL No.6629 of 2020
                         Rinku Pradhan                      .....      Petitioner
                                                    Vrs.
                         State of Odisha & another          .....    Opposite Parties
05.   31.03.2021         Mr. Nishikanta Mishra, learned counsel for the petitioner,
                   Mr. Sibani Sankar Pradhan, learned Additional Standing
                   Counsel appearing for State and Mr. T.K. Mohanty, learned
                   counsel for the Informant are present. Judgment prepared in
                   separate sheets is delivered and pronounced in open Court in
                   presence of learned counsels for the parties, and the order is
                   passed accordingly as follows:-

                         There are numerous other allegations as well in the
                   charge sheet which are very detailed and need not be
                   reproduced since the above extracts are sufficient to indicate
                   that the allegations are specific and not of a general nature.
                   They make out a prima facie case.

                          In view of the above, I am not inclined to enlarge the
                   petitioner   on   bail.   The   Bail    Application   is   accordingly
                   dismissed.

                         However, the petitioner will be at liberty to raise all the
                   points, already raised in this petition, at the time of framing of
                   the charge, which will be considered by the trial court in seisin
                   over the matter by passing a reasoned order. It is further made
                   clear that any of the observations made in this judgment shall
                   not come in the way of a fair trial of the case, nor shall the trial
                   Court be influenced by these observations.
                                    2




                Urgent certified copy of this order be granted on proper
          application.


                                           .................................
                                             S.K. Panigrahi, J.

AKK/LNB