DILLIP KUMAR HOTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Additional Government Advocate for the opposite party.

(2.) AN unfortunate incident has compelled the petitioner to knock the door of this Court seeking justice.

(3.) IN the result the impugned order of cancellation of bail is set aside. It is submitted that one of the accused persons, namely, Chakradhar Hota has been taken into custody in the meantime by virtue of the order of cancellation of bail. He be released forthwith on the strength of bail bond which he executed earlier. I may further observe that since the accused persons have made allegations against the Officer -in -charge, Khunta Police Station, the accused person shall appear before the Inspector -in -charge of Udala P.S. for a period of three months or till the end of investigation whichever is earlier. Further, the prosecution is at liberty to move the Court below for cancellation of bail, if the accused persons tamper with the evidence.