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Judgment
11 paragraphs · 222 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.780 of 2025 pending on the file of learned J.M.F.C.(O) Bhubaneswar arising out of Nandankanan P.S. Case No.167 of 2025 for commission of offences punishable under Sections 115(2)/296/351(2)/109(1)/3(5) of BNS.
Learned counsel for the State opposes the prayer for pre-arrest bail.
Taking into account the nature of allegation and that the Petitioner has one criminal antecedent, inter alia, under Section 506 of IPC as stated, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed just and proper subject to verification of criminal antecedent.
If it comes to the fore that the submission relating to the antecedent as noted above is found to be incorrect, this order shall not be given effect to.
Before releasing the learned Court shall verify as to whether order of this Court has been assailed before the Apex Court and if so, the result thereof.
It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
Accordingly, the ABLAPL stands disposed of.
U.C.C. as per rules.
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