Ananda Chandra Majhi vs State Of Odisha
2021 Latest Caselaw 9315 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                BLAPL No.4893 of 2020

            Ananda Chandra Majhi             ....        Petitioner
                          Mr. Soura Chandra Mohapatra, Advocate
                                   -versus-
            State of Odisha                  ....    Opposite Party
                  Mr. Karunakar Gaya, Additional Standing Counsel



                       CORAM:
                       JUSTICE S. K. PANIGRAHI

                                     ORDER

Order No. 06.09.2021

13 1. This matter is taken up by video conferencing mode.

2. Mr. Soura Chandra Mohapatra, learned Counsel for the petitioner and Mr. Karunakar Gaya, learned Additional Standing Counsel appearing for the State are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

3. Considering the submissions made and facts and circumstances of the case, it is directed that the petitioner be released on bail in the aforesaid case with some stringent terms and conditions as deemed just and proper by the learned court in seisin over the matter with further conditions that:-

i. the petitioner shall appear before the learned trial court on each date of posting of the case;

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ii. he shall not indulge in similar activities in future and iii. he shall not tamper the evidence of the prosecution witnesses nor shall he intimidate, coerce or threaten the victim in any manner.

4. Violation of any of the conditions shall entail cancellation of the bail.

5. The Bail Application is accordingly disposed of.

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

(S. K. Panigrahi) Judge AKK/AKP