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Judgment
19 paragraphs · 361 wordsS.K. Sahoo, J
This matter is taken up by video conferencing mode.
2. Heard the learned counsel for the petitioners and learned counsel for the State.
3. This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioners in connection with Jajpur P.S. Case No.175 of
2021 corresponding to C.T. Case No. 940 of 2021 pending in the Court of learned S.D.J.M., Jajpur for alleged commission of offences under sections
498-A, 323, 294, 506/34 of the Indian Penal Code.
4. Perused the F.I.R. annexed to the anticipatory bail application.
5. Considering the submissions made by the learned counsel for the petitioners that petitioner No.1 is the mother in-law and petitioner no.2 is the
brother in-law of the informant and the main allegation is against the husband of the informant, the offences are triable by Magistrate, the case arises
out of a matrimonial dispute and on hearing the learned counsel for the State, I am inclined to release the petitioners on anticipatory bail and
accordingly, this Court directs that in the event of arrest of the petitioners in connection with the aforesaid case, they shall be released on bail on
furnishing bail bond of Rs.20,000/-(Rupees twenty thousand) each with two sureties each for the like amount to the satisfaction of the arresting officer
with further conditions that they shall make themselves available for interrogation by the I.O. as and when required and they shall not directly or
indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing any facts
to the Courts or to the investigating Officer. Violation of any of the conditions shall entail cancellation of bail.
6. The ABLAPL is accordingly disposed of.
7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.