Jagabandhu Harijan vs State Of Odisha

S. K. Sahoo, J

This matter is taken up by video conferencing mode.

2. Heard learned counsel for the petitioner 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 petitioner in connection with Nabarangpur P.S. Case

No.313 of 2020 corresponding to G.R. Case No. 1059 of 2020 pending in the Court of learned S.D.J.M., Nabarangpur for alleged commission of

offence under section 379 of the Indian Penal Code.

4. Learned counsel for the petitioner submitted that the co-accused persons have been arrested and they have already been released on bail and the

implication of the petitioner is based on the confessional statement of co-accused persons before police and the offence is triable by Magistrate and

therefore, the anticipatory bail application of the petitioner may be favourably considered.

5. Learned counsel for the State opposed the prayer for bail.

6. Perused the F.I.R. annexed to the anticipatory bail application.

7. Considering the submissions made by the learned counsel for the respective parties, the nature of accusation against the petitioner and the fact

that the offence is triable by Magistrate and on hearing the learned counsel for the State, I am inclined to release the petitioner on anticipatory bail and

accordingly, this Court directs that in the event of arrest of the petitioner in connection with the aforesaid case, he shall be released on bail on

furnishing bail bond of Rs.20,000/-(Rupees twenty thousand) with two sureties each for the like amount to the satisfaction of the arresting officer with

further conditions that he shall make himself available for interrogation by the I.O. as and when required and he 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.

8. The ABLAPL is accordingly disposed of.

9. 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.

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