AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 171 wordsV. Narasingh, J
Heard learned counsel for the Petitioners and learned counsel for the State.
The Petitioners are seeking pre-arrest bail in connection with G.R. Case No.129 of 2025 pending on the file of learned J.M.F.C,(I), Cuttack arising out of Choudwar P.S. Case No.73 of 2025 for commission of offences punishable under Sections 305(a)/ 331(4)/ 3(5) of BNS.
Learned counsel for the State opposes the prayer.
Taking into account the nature of allegations and the punishment prescribed, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioners 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 of similar nature.
If it comes to the fore that the Petitioners have any such criminal antecedent, this order shall not be given effect to.
It is needless to state that the Petitioners shall cooperate with the ongoing investigation.
Accordingly, the ABLAPL stands disposed of.
………………………………………