RABINDRA NATH PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Shri H. S. Mishra, appearing for Shri T. K. Sahoo, Advocate engaged by the petitioner, Shri Sibani Sankar Pradhan, learned counsel for the complainant and the learned Additional Government Advocate.

(2.) This petition has been filed by the petitioner with the prayers that he may be granted anticipatory bail in Bhubaneswar Mahila P. S. Case No 125 of 2004 dated 17-12-2004 corresponding to G.R. Case No. 4151 of 2004 pending in the Court of the learned S.D.J.M., Bhubaneswar with any terms and conditions considered to be fit and proper. Further, he has made two alternative prayers,

(3.) In fact this petition has been registered as BLAPL i.e. anticipatory bail, due to first prayer. But learned counsel for the petitioner has made oral prayer for exercising inherent powers by this Court conferred to it under Section 482, Cr. P.C. due to the alternative prayers.