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Judgment
20 paragraphs · 349 wordsS. K. Sahoo, J
This matter is taken up by video conferencing mode.
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in connection with Bamapada Industrial Area
P.S.Case No.60 of 2021 corresponding to C.T. Case No. 343 of 2021 pending in the Court of learned S.D.J.M., Balasore for alleged commission of
offences under sections 420, 406/34 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 petitioner that the offences are triable by Magistrate and the main allegation is
against the son of the petitioner, the nature of accusation, the nature of punishment prescribed for the offences 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.
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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