Anil Kumar Digal vs State Of Odisha
2023 Latest Caselaw 3927 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  ABLAPL No.3504 of 2023

                Anil Kumar Digal                        ....           Petitioner
                                                       Mr. P.K. Nanda, Advocate

                                            -versus-

               State of Odisha                          ....         Opp. Party
                                                        Mr. M.K. Mohanty, ASC

                         CORAM:
                         JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No. 20.04.2023

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

2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.498-A/494/313/294/506/34 IPC read with Section 4 of the D.P. Act.

3. As appears from the F.I.R. the incident narrated therein implicating the Petitioner in the offence under Section 313 IPC and other offences seems to be during the period of yesteryear relates back to 2014. In the meanwhile the divorce has been granted to the parties vide judgment dated 1st November, 2022 by the Judge, Family Court, Bhubaneswar.

4. In that view of the matter, in the facts and circumstances, the seriousness and the gravity of the offences, this Court while not inclined to grant anticipatory bail, it is directed that in the event the // 2 //

Petitioner surrenders in connection with Sunabeda P.S. Case No.06 of 2023 corresponding to G.R. Case No.08 of 2023 pending in the court of learned J.M.F.C., Semiliguda within a period of three weeks' hence and moves for bail, he shall be released on such terms and conditions as would be deemed just and proper by the said court subject to verification of antecedents and the injuries if not found grievous with further conditions that he shall appear in person before the court below on each date of posting of the case unless specifically exempted by the court concerned or consider the payer U/s.317 Cr.P.C; shall appear before the I.O. once in a week preferably on Sunday between 11 a.m. to 12.00 noon till submission of Final Form and as and when required; shall not threaten or intimidate the Informant party in any manner whatsoever and shall cooperate with the investigations. Violation of any of the conditions shall entail cancellation of bail of the Petitioner. The ABLAPL is disposed of.

(Chittaranjan Dash) Judge

KC Bisoi