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Gopal Dangri vs The State Of Odisha on 25 November, 2021

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                     1

     ITEM NO.9                                 COURT NO.1                SECTION II­B

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)   No.4591/2021

     (Arising out of impugned final judgment and order dated 22­02­2021
     in ABLAPL No. 964/2021 passed by the High Court of Orissa at
     Cuttack)

     GOPAL DANGRI                                                      Petitioner(s)

                                                   VERSUS

     THE STATE OF ODISHA                                               Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 25­11­2021 This petition was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Mr. Sibo Sankar Mishra, AOR
                                       Mr. Niranjan Sahu, Adv.
                                       Ms. Shivangi Gupta, Adv.
     For Respondent(s)
                                       Mr. Suvendu Suvasis Dash, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

This Court on 6­7­2021 while issuing notice in the matter, granted interim protection against arrest, to the petitioner.

We have heard learned counsel appearing for the petitioner, learned counsel appearing for the State of Odisha and perused the material available on record, including the counter affidavit filed by the State.

During the course of hearing, learned counsel appearing for the State has brought to our notice the Supervision Note (Annexure R­2) filed by one Shri H.K. Majhi, OPS, SDPO Borigumma in B.  2 Singhpur P.S. Case No.08 dated 13­1­2021 alleging therein the serious allegations against the petitioner and vehemently opposed grant of interim protection to him.

We have carefully perused the Supervision Note as also the counter affidavit filed by the State.

In view of the above, we direct the petitioner to surrender within a period of two weeks from today before the concerned Trial Court and apply for regular bail, whereupon the said Court shall deal and dispose of the same expeditiously on its own merits and in accordance with law.

We make it clear that for a period of two weeks from today, the petitioner shall not be arrested.

With the above observations, the Special Leave Petition is disposed of.

  (VISHAL ANAND)                                             (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                      COURT MASTER (NSH)