Orissa High Court
Bhajanlal Agrawal vs State Of Odisha .... Opposite Party on 28 November, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.13908 of 2023
1. Bhajanlal Agrawal .... Petitioner
2.
Mr. J. Sahu,
Advocate
-versus-
State of Odisha .... Opposite Party
Addl. Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
28.11.2023.
Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
3. The Petitioner is apprehending arrest in connection with Balangir Town P.S. Case No.647/2023 corresponding to G.R. Case No.1859/2023 pending in the court of learned S.D.J.M., Balangir for the alleged commission of the offence under Sections 294-A/420/467/468/471/120-B of the I.P.C., Sections 4 and 5 of Prize Chits and Money Circulation Schemes Page 1 of 2 // 2 // (Banning) Act, Section 7 of the Lotteries (Regulation) Act, and Section 66(D) of the Information Technology Act.
4. It is alleged that 14 persons were playing satta when they were apprehended by Police. Some of them gave out the name of the Petitioner as being the operator of the satta game. There is no other material to show his involvement in the alleged occurrence.
5. Considering the nature of accusations and the materials on record while not being inclined to grant anticipatory bail to the Petitioner, the ABLAPL is disposed of granting liberty to the Petitioner to surrender before the Court below within a week from the date of receipt of certified copy of this order and to move for bail. In such event, he shall be released on bail on such terms and conditions as may be deemed fit and proper by the said Court.
6. Urgent certified copy of this order be granted on proper application.
(Sashikanta Mishra)
AKB Judge
Signature Not Verified
Digitally Signed
Signed by: ASHOK KUMAR BEHERA
Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 29-Nov-2023 11:22:08 Page 2 of 2