Orissa High Court
Priyatosh Pradhan vs State Of Odisha .... Opposite Party on 4 October, 2021
Author: S.Pujahari
Bench: S.Pujahari
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.10039 of 2021
Priyatosh Pradhan .... Petitioner
-versus-
State of Odisha .... Opposite Party
CORAM:
THE JUSTICE S.PUJAHARI
ORDER
Order 04.10.2021 No. 02. 1. This matter is taken up through Hybrid mode.
2. The Petitioner apprehending his arrest in Rambha P.S. Case No.297 of 2021 corresponding to G.R. Case No.816 of 2021 pending in the court of learned S.D.J.M., Khallimote registered for alleged commission of offence punishable under Section 3 of the Prevention of Damage to Public Property Act, Section 14 of the Coastal Aquaculture Authority Act and Sections 447 /34 IPC has filed this petition for his release on pre-arrest bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. It is submitted by the learned counsel for the State that the Petitioner has complied with the notice under Section 41-A of Cr.P.C. and he is not going to be arrested in this case.
Page 1 of 2// 2 //
5. In view of such submission of the learned counsel for the State, learned counsel for the Petitioner does not want to press this ABLAPL.
6. Accordingly, this ABLAPL stands disposed of being not pressed.
7. Interim order passed earlier stands vacated.
8. Urgent certified copy of this order be granted on proper application.
(S. Pujahari) Judge PKS