Orissa High Court
Mahesh Sahoo @ vs State Of Odisha .... Opposite Party on 5 January, 2024
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 15441 of 2023
Mahesh Sahoo @ .... Petitioner
Mahia @ Maheswar
Sahoo
Mr. P.Beura,
Advocate
-Versus -
State of Odisha .... Opposite Party
Additional Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 05.01.2024 Order No. 1. This matter is taken up through hybrid mode.
01. 2. Heard learned counsel for the petitioner and learned Addl.
Standing counsel for the State.
3. The petitioner is apprehending arrest in connection with 2(a)CC Case No. 70 of 2023 pending in the court of the learned JMFC, Tigiria for the alleged commission of offence under Sections 52(a)(i) of Odisha Excise Act.
4. It is alleged that the petitioner was in possession of 420 liters of liquor and 3530 liters of Gur Wash when he was apprehended by the Excise Officials.
5. Having regard to the nature of accusations and the materials on record, I am not inclined to grant anticipatory bail to the petitioner. The ABLAPL is however, disposed of granting liberty to the petitioner to surrender before the court below within two weeks Page 1 of 2 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 the court below may deem fit and proper to impose.
6. The ABLAPL is accordingly disposed of.
7. Issue urgent certified copy as per rules.
(Sashikanta Mishra) Judge deepak Signature Not Verified Digitally Signed Signed by: DEEPAK PARIDA Reason: Authentication Location: OHC,Cuttack Date: 05-Jan-2024 18:46:44 Page 2 of 2