Indradyumna Mallik vs State Of Odisha .... Opposite Party on 24 March, 2025

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Orissa High Court

Indradyumna Mallik vs State Of Odisha .... Opposite Party on 24 March, 2025

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                             ABLAPL No.2126 of 2025

                 1. Indradyumna Mallik ....               Petitioners
                 2. Harish Chandra
                    Mallik
                                            Mr. D.K Sahoo, Advocate


                                    -versus-

        State of Odisha                     ....     Opposite Party

                                                  Mr. C.R Swain, AGA



                         CORAM: JUSTICE V. NARASINGH
                                       ORDER

Order No.                            24.03.2025
 01.        1.      Heard learned counsel for the Petitioners and
            learned counsel for the State.

2. The Petitioners are seeking pre-arrest bail in connection with G.R. Case No.10 of 2024, pending in the Court of learned JMFC (Cog taking), Kendrapara, arising out of Nikirai P.S. Case No.7 of 2024 for commission of alleged offences under Section 341,294,384,506,34 of the IPC reads with section 25/27 of the Arms act.

3. On a conspectus of materials on record, ABLAPL is disposed of with the observation that the Petitioners may surrender before the learned JMFC (Cog taking), Kendrapara in connection with the aforementioned case within one month from today.

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4. In the event of his surrender and motion for bail, the application for bail shall be considered by the learned JMFC (Cog taking), Kendrapara on merits in accordance with law in the first hour of the day. In the event of rejection of the prayer for bail by the learned JMFC (Cog taking), Kendrapara the Petitioners are at liberty to move the higher forum for bail in the second hour on the same day.

5. On being so moved, the higher forum shall dispose of the bail application of the Petitioners on the same day on merit in accordance with law. In that event, the case diary be made available to the concerned courts to facilitate disposal of the bail application of the Petitioners and learned JMFC (Cog taking), Kendrapara is called upon to transmit the case record to the higher forum in the second hour in the event of rejection of the bail application.

6. Ground of parity, if any, may be considered by the learned court in seisin if the same is canvassed by the learned counsel for the Petitioners at the time of consideration of the bail application.

7. Accordingly, the ABLAPL stands disposed of.




Signature Not Verified
Digitally Signed
Signed by: SOUMYA RANJAN SAMAL
Reason: Authentication                        (V. NARASINGH)
Location: High Court of Orissa
Date: 26-Mar-2025   10:21:29
                 Soumya                             Judge

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