Orissa High Court
Maheswar @ Mahesh Sahoo vs State Of Odisha .... Opposite Party on 17 November, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.13327 of 2023
1. Maheswar @ Mahesh Sahoo .... Petitioner
2.
Ms. Aditi Hota,
Advocate
-versus-
State of Odisha .... Opposite Party
Addl. Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
17.11.2023.
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 Talcher P.S. Case No.730/2023 corresponding to G.R. Case No.1448/2023 pending in the court of learned S.D.J.M., Talcher.
4. It is alleged that the Petitioner is the owner of the Truck in which the coal was being illegally transported.
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5. Considering the nature of accusations and 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: 17-Nov-2023 17:44:44 Page 2 of 2