CHINMAYA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner, in the present application filed under Section 482 of Cr.P.C. seeks to challenge the order dated 5th May, 2023 passed by learned J.M.F.C.- IV, Cuttack in G.R. Case No.252/2023 whereby the bail bond furnished by him was cancelled and the I.O. was permitted to arrest him as per law.

(2.) The facts, relevant only for deciding the present case are that the Petitioner was arrayed as an accused in G.R. Case No.252/2023 of the Court of J.M.F.C.-IV, Cuttack for the alleged commission of offence under Section 304/34 I.P.C. By order dated 29th March, 2023 the Petitioner was granted bail taking note of the fact that the alleged offences are bailable in nature.

(3.) Heard Mr. B.P.Pradhan, learned counsel for the Petitioner and Mr. S.N.Das, learned Addl. Standing Counsel for the State.