Orissa High Court
Md. Sameer @ Md. Chhotu vs State Of Odisha ..... Opp. Party on 16 December, 2024
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 11927 of 2024
Md. Sameer @ Md. Chhotu ..... Petitioner
Mr. Manoranjan Mishra, Advocate
Vs.
State of Odisha ..... Opp. Party
Ms. Siva Mohanty, A.S.C.
CORAM:
JUSTICE SAVITRI RATHO
ORDER
16.12.2024 (Through hybrid mode) Order No. BLAPL No. 11927 of 2024 & I.A. No. 1581 of 2024
01.
1. This is the third application of the petitioner under section 439 Cr.P.C. in connection with Barbil P.S. Case No.344 of 2023 corresponding to Special Case No.45 of 2023, pending in the file of the learned Special Judge (NDPS) Act, Champua, registered for commission of offences punishable under Section 21(b) of the NDPS Act and Section 27 (b) (ii) of the Drugs and Cosmetics Act, 1940 against the petitioner and others.
2. The I.A. No. 1581 of 2024 has been filed for releasing the petitioner on interim bail for period of fifteen days between 13.12.2024 to 28.12.2024 as the marriage of petitioner's brother is to be solemnized on 18.12.2024 and the ceremonies will begin Page 1 of 2 on 17.12.2024 and carry on till 21.12.2024 and the presence of the petitioner is necessary to look after the arrangements and to participate in the ceremony.
3. List the case on 18.12.2024 to enable Ms. Sima Mohanty, learned Additional Standing Counsel to obtain instructions through the I.I.C., Barbil Police Station regarding the authenticity of the averments in the I.A. (Savitri Ratho) Judge Subhalaxmi Signature Not Verified Digitally Signed Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Page 2 of 2 Reason: Authentication Location: Orissa High Court, Cuttack Date: 16-Dec-2024 19:54:14