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
8 paragraphs · 181 wordsV. Narasingh, J
1. Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail in connection with C.T Case No.696 of 2025 pending in the Court of learned S.D.J.M, Athagarh, arising out Khuntuni P.S. Case No.203 of 2025 for commission of offence punishable under Sections 61(2)/111(2)/274/275/3(5) of BNS read with Section 52a of the Orissa Excise Act.
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 Petitioner shall be released on bail by the learned Court in seisin on such terms as deemed subject to verification of not more than one criminal antecedent of any nature.
If it comes to fore that the Petitioner has more than one criminal antecedent of any nature, this order shall not be given effect to.
It is needless to state that the Petitioner shall cooperate with the ongoing investigation.
Accordingly, the ABLAPL stands disposed of.