V. Narasingh, J
1. 1. Mr. L. Achari, learned counsel has entered appearance on behalf of the informant by filing Vakalatnama. The same is taken on record.
2. Registry is requested to reflect the name of Mr. Achari, learned counsel in the cause list, brief as well as web portal of this Court.
3. Heard learned counsel for the Petitioner and learned counsels for the State as well as informant.
4. The Petitioner is seeking pre-arrest bail in connection with Nuagaon P.S. Case No.383 of 2025 pending on the file of learned District and Sessions Judge, Berhampur, arising out of GR (SC and ST) Case No.42 of 2025 for commission of offences punishable under Sections 329(4), 191(2), 191(3), 115(2), 118(1), 109, 296, 303(2), 74, 76, 351(2), 190 of BNS, 2023 read with Section 3(1)(r), 3(1)(s), 3(1)(v) and 3(1)(va) of the SC and ST (Prevention of Atrocities) Act, 1989.
5. In the light of the order passed by this Court in the case of Pramod Kumar Ray and others Vrs. State of Odisha, (2017) 67 OCR 309, this ABLAPL is disposed of with the following directions.
The Petitioner shall surrender before the learned Court in seisin in the aforesaid case within three weeks from today. Seven days before the surrender of the Petitioner before the said Court, the Petitioner or his/her counsel shall serve a copy of the bail application or such number of copies of the bail application on the learned Public Prosecutor/Special Public Prosecutor, as required by him, for the purpose of notice to the Victim and/or Informant.
6. Taking into consideration the nature of the offence as alleged against the Petitioner, it is directed that the Petitioner shall be released on INTERIM BAIL by the learned Court in seisin, on the same day he surrenders in the aforesaid case, pending disposal of the bail application on merit, on such terms and conditions as deemed just and proper including the following conditions:-
I) The Petitioner shall appear before the I.O. once in a week on the date and time fixed by the said I.O. until further order by the learned Court in seisin;
II) The Petitioner shall not threaten, induce or coerce any witnesses of this case or the Victim; and
III) The Petitioner shall not involve himself in similar or any other offence during currency of this order.
7. Within two weeks of appearance of the Victim and/or Informant, the matter shall be considered and disposed of on its own merits.
8. The ABLAPL accordingly stands disposed of.
