Citation : 2023 Latest Caselaw 9911 Ori
Judgement Date : 23 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.6512 of 2023
Haris Chandra Beniya @ Hari .... Petitioner
Beniya
Mr. Jajati Keshari Khuntia, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 23.08.2023
02. 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.395 of IPC in connection with Laxmipur PS Case No.116 of 2022 corresponding to GR Case No.401 of 2022 pending in the court of learned JMFC, Laxmipur.
3. Learned counsel for the Petitioner submits that the principal accused has been faced trial and acquitted by the judgment dated 3rd August, 2023 in GR Case No.401/2022/TR No.382/2023.
6. Be that as it may, having regard to the nature of allegation and the offence alleged against the Petitioner and the aforesaid submissions, while this Court is not inclined to grant anticipatory bail, in the event they surrender in the court in seisin over the matter in the aforesaid case within three weeks, the court shall pass appropriate order in accordance with law keeping in view the // 2 //
gravity of the offence, the injuries and severity of the punishment on its own merit independently applying its wisdom allowing or rejecting the application not being influenced by the direction passed herein for disposal of application in any manner. The ABLAPL is disposed of accordingly.
(Chittaranjan Dash) Judge
AKPradhan
Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Designation: SR. STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 24-Aug-2023 18:45:03
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