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Judgment
19 paragraphs · 343 wordsS.K. Sahoo, J
 1. This matter is taken up by video conferencing mode.
Heard the learned counsel for the petitioners and learned counsel for the State.
This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioners in connection with Paper Metla P.S.Case No.06 of
2021 corresponding to G.R. Case No. 360 of 2021 pending in the Court of learned S.D.J.M., Malkangiri for alleged commission of offences under
sections 294, 323, 506/34 of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail application.
Considering the submissions made by the learned counsel for the petitioners that the offences are triable by Magistrate, the only non-bailable
offence is section 506 of Indian Penal Code, the background of the case 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, he
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.
The ABLAPL is accordingly disposed of.
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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