Orissa High Court
Sk. Dostmahammad @ Sk vs State Of Odisha .... Opp. Party on 1 September, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.7720 of 2023
Sk. Dostmahammad @ Sk. .... Petitioner
Dasmahamad
Mr. Partha Sarathi Das, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M. K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 01.09.2023
01. 1. Heard learned counsel for the Petitioner and the State.
2. This is an application for bail U/s. 438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.379/411/34 of IPC, Section 11 of Prevention of Cruelty to Animals Act (PCA) 1990 (1934 AD) and Section 7 of Orissa Prevention of Cow Slaughter Act, 1960 in connection with Karanjia PS Case No.184 of 2023 corresponding to CT Case No.308 of 2023 pending in the court of the learned SDJM, Karanjia.
3. Learned counsel for the Petitioner submits that the present Petitioner is the owner of the alleged vehicle involved in the crime.
4. In such view of the matter, this Court while not inclined to grant anticipatory bail, directs that in the event the Petitioner surrenders before the court in seisin over the matter and moves for bail, shall be admitted on such terms and conditions as would be deemed just // 2 // and proper subject to deposit of Rs.5000/- (Rupees Five Thousand) in the manner to be directed by the court to its satisfaction along with production of the valid Registration Certificate and other documents relating to the vehicle in question. The ABLAPL is disposed of.
(Chittaranjan Dash) Judge AKPradhan Signature Not Verified Digitally Signed Signed by: ANANTA KUMAR PRADHAN Designation: SR. STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 02-Sep-2023 15:56:58 Page 2 of 2