Sadi Purusottam @ S.Purusottam vs State Of Odisha
2023 Latest Caselaw 11754 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               ABLAPL No.10319 of 2023

            Sadi Purusottam @ S.Purusottam                         Petitioner
            Reddy                                   ....
                                       Mr.Santosh Kumar Mahanty, Advocate
                                        -versus-
            State of Odisha                         ....       Opposite Party
                                                     Mr.M.K.Mohanty, A.S.C.

                          CORAM:
                          JUSTICE A.K.MOHAPATRA


                                        ORDER

Order No.                              27.09.2023
   01.      1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the Petitioner, learned Addl. Standing Counsel for the State. Perused the records.

3. This is an application under Section 438, Cr.P.C. filed by the Petitioner for anticipatory bail, involving offence punishable under Sections 294,420,406,506/34 of the Indian Penal Code.

4. It is submitted by the learned counsel for the Petitioner that the principal accused namely Srikanta Mishra faced trial in G.R.Case No.374 of 2012 and he has been acquitted I the meantime by judgment dated 11.02.2021.

5. In such view of the matter, the Petitioner is directed to surrender and move an application for bail. In the event the Petitioner surrenders and moves for bail before the learned S.D.J.M., Chhatrapur in G.R. Case No.374 of 2012 arising out of Chamakhandi

// 2 //

P.S. Case No.107 of 2012 within a period of three weeks from today, the learned magistrate shall consider and dispose of the application for bail on the same day by applying the principle of parity. Case Diary be made available on the date of surrender of the Petitioner.

5. The ABLAPL is disposed of accordingly.

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

(A.K. Mohapatra) Judge RKS

Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH

Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 02-Oct-2023 15:19:22