Dibakar Naik vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 3577 Ori

Orissa High Court

Dibakar Naik vs State Of Odisha .... Opposite Party on 3 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                          ABLAPL No.1149 of 2025

        Dibakar Naik                      ....              Petitioner
                                             Mr. P. Sahu, Advocate

                                  -versus-

             State of Odisha              ....       Opposite Party
                                                 Mr. R.B. Dash, ASC


                       CORAM: JUSTICE V. NARASINGH
                                     ORDER

03.02.2025 Order No.

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

2. The Petitioner is seeking pre-arrest bail in connection with C.T. Case No.333 of 2021 pending in the Court of learned S.D.J.M, Boudh, arising out of Boudh P.S. Case No.0080 of 2019 for commission of offence punishable under Sections 379/34 of IPC.

3. Taking into account that the co-accused has been acquitted by judgment dated 26.10.2018 passed by the learned Sub-Divisional Judicial Magistrate, Boudh in T.R No.33 of 2021 arising out of Boudh P.S. Case No.80 dated 29.03.2019, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on

bail by the learned Court in seisin on such terms as deemed just and proper.

4. It is needless to state that the Petitioner shall cooperate with the ongoing investigation.

5. Accordingly, the ABLAPL stands disposed of.

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

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 05-Feb-2025 10:26:18