Orissa High Court
Tanmaya Bag vs State Of Odisha .... Opposite Party on 29 January, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.853 of 2025
Tanmaya Bag .... Petitioner
Mr. D.P Mishra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S.P. Das, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
29.01.2025 Order No.
01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is seeking pre-arrest bail in connection with C.T (Sessions) Case No.85 of 2024 pending in the Court of learned Sessions Judge, Bargarh, arising out of Bargarh Town PS Case No.533 of 2024 for commission of offence punishable under Sections 276/277/114(4)/61(2) of BNS 2023, R/w 21(C)/25/29 of NDPS Act.
3. On a conspectus of materials on record, ABLAPL is disposed of with the observation that the Petitioner may surrender before the learned Sessions Judge, Bargarh in connection with the aforementioned case within one month from today.
4. In the event of his surrender and motion for bail, the application for bail shall be considered by the learned Page 1 of 2 Sessions Judge, Bargarh 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 Sessions Judge, Bargarh, the Petitioner is 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 Petitioner 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 Petitioner and learned Sessions Judge, Bargarh 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 by him.
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 Petitioner at the time of consideration of the bail application.
7. Accordingly, the ABLAPL stands disposed of.
(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Reason: Authentication Location: High Court of Orissa Date: 31-Jan-2025 10:41:15 Page 2 of 2