Asish Guru vs State Of Odisha
2023 Latest Caselaw 1431 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  BLAPL No. 781 of 2023

             Asish Guru                        ....                  Petitioner
                                           Mr. Asok Mohanty, Sr. Advocate
                                                 Mr. B.K. Ragada, Advocate
                                                  Mr. L.N. Patel, Advocate
                                         -versus-

             State of Odisha                   ....             Opposite Party
                                                       Mr. K.K. Gaya, ASC
                                                     Mr. P.K. Maharaj, ASC
                                                      Mr. A. Pradhan, ASC

                               CORAM: JUSTICE V. NARASINGH

                                       ORDER

10.02.2023 Order No.

01. 1. Heard Mr. Mohanty, learned Senior Advocate for the petitioner and Mr. Gaya, Mr. Maharaj and Mr. Pradhan, learned Addl. Standing Counsel(s).

2. The petitioner is an accused in G.R. Case No.4941 of 2022, pending on the file of learned S.D.J.M., Sambalpur, arising out of Sambalpur Town P.S. Case No.481 of 2022, for commission of alleged offences under Sections 147/ 452/ 341/ 323/ 353/ 354/ 332/ 506/ 186/ 188/ 427/ 294/ 149 of IPC and U/s. 3 of PDPP Act/ U/s.7 of Crl. Law (Amendment) Act.

3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Spl. Judge (Vig.) Sambalpur, by order dated 18.01.2023 in the aforementioned case, the present BLAPL has been filed.

4. This bail application stands disposed of in view of the judgment dated 10.02.2023 in BLAPL No.351 of 2023. The Petitioner herein is directed to be released on bail by the learned Court in seisin on the terms set out in the said judgment dated 10.02.2023.

5. A photostat copy of the judgment dated 10.02.2023 in BLAPL No.351 of 2023 be kept on record.

6. Accordingly, the BLAPL stands disposed of.

7. Urgent certified copy of this order be granted as per the rules.

(V. NARASINGH) Judge PKS