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Judgment
18 paragraphs · 334 wordsS. K. Sahoo, J
1.  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 Bansada P.S. Case No.141 of
2021 corresponding to G.R. Case No. 298 of 2021 pending in the court of learned J.M.F.C., Chandbali for alleged commission of offences under
sections 379/411/34 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, taking into account the
nature of accusation against the petitioner 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.