Orissa High Court
Debendra 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. 13746 of 2023
Debendra .... Petitioners
Kadambalu & Anr
Mr. D.Mahapatra,
Advocate
-Versus -
State of Odisha .... Opposite Party
Additional Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 28.11.2023 Order No. 1. This matter is taken up through hybrid mode.
01. 2. Heard learned counsel for the petitioners and learned Addl.
Standing counsel for the State.
3. The petitioners are apprehending arrest in connection with Muniguda P.S. Case No. 99 of 2019 corresponding to G.R. Case No. 249 of 2019 pending in the court of the learned JMFC, Bissamcuttack for the alleged commission of offence under Section 273/420 34 of IPC & 20 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution Act, 2003 (in short 'COTPA')
4. It is alleged that the petitioner No.1 is the owner of the house and petitioner No.2 is an associate of the principal accused who was Page 1 of 2 allegedly involved in manufacturing of Tobacco products.
5. Considering the nature of accusations and also materials on record, while not being inclined to grant anticipatory bail to the petitioners, the ABLAPL is disposed of granting liberty to the petitioners 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, they 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: 30-Nov-2023 17:16:58 Page 2 of 2