Orissa High Court
Kanhei Jena vs State Of Odisha ..... Opposite Party on 7 November, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.12200 of 2024
Kanhei Jena ..... Petitioner
Represented By Adv. -
Santosh Kumar Mahanty
-versus-
State Of Odisha ..... Opposite Party
Represented By Adv. -
S.Jena, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
07.11.2024 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard.
3. The Petitioner apprehends his arrest in a case which is arising out of Aska P.S. Case No.614 of 2024, pending on the file of J.M.F.C., Aska in G.R. Case No.1693 of 2024, registered for alleged commission of offences punishable under Section 288 of the B.N.S. read with 5 of Orissa Fire Works and Louder Speaker (Regulation) Act and Section 9B Explosive Act has filed this petition for his release on pre-arrest bail.
4. It is submitted by the learned counsel for the petitioner that procedure of Section 35(3), (4), (5) of B.N.S.S. has already been followed, as such, the bail application has become infructuous.
Page 1 of 2.5. In view of such submission, the ABLAPL is disposed of as infructuous.
( A.K. Mohapatra ) Judge Anil Signature Not Verified Page 2 of 2. Digitally Signed Signed by: ANIL KUMAR SAHOO Reason: Authentication Location: High Court of Orissa Date: 08-Nov-2024 16:16:34