Abhimanyu Bahali vs State Of Odisha & Others
2022 Latest Caselaw 1258 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMP No.196 of 2022

                  Abhimanyu Bahali                  ....          Petitioner

                                     Mr.P.R.Mishra,
                                     Advocate

                                         -versus-
                  State of Odisha & others          ....      Opp. Parties

                                     Mr. S.K.Samal,
                                     Additional Government Advocate

                                     CORAM:
                            JUSTICE BISWAJIT MOHANTY
                                       ORDER

Order No. 11.02.2022

01. 1. Heard Mr. P.R.Mishra, learned counsel for the petitioner and Mr. S.K.Samal, learned Additional Government Advocate through video conferencing mode.

2. According to Mr. Mishra that after lodging of F.I.R. styled as Tihidi P.S. Case No.31 dated 29.1.2022 under Sections 341, 294, 506/34 I.P.C., the petitioner and his family members are living under constant threat from the accused persons. Therefore, he prays that the opposite parties be directed to give protection to the petitioner and his family members.

3. Mr. Samal submits that for getting protection, the petitioner should approach the "Competent Authority" as constituted under the "Witness Protection Scheme, 2019" notified by the Government of Odisha vide Extra-ordinary Gazette Notification No.1164 dated 6.7.2019 in tune with the Kishore judgment of the Supreme Court in the case of Mahender Chawla & others v. Union of India & others reported in // 2 //

(2019) (I) OLR (SC) 126. According to him, since the petitioner is the informant, he being a star witness in case of a future trial, he can seek protection under the above noted Scheme by filing an appropriate application in the prescribed form before the "Competent Authority" consisting of the learned District & Sessions Judge as Chairman, head of the Police in the district as Member and head of prosecution in the district as its Member Secretary. He also submits that the said Scheme provides different types of protection measures under Clause -7.

4. In such background, Mr. Mishra submits that the petitioner may be granted liberty to approach the "Competent Authority" for the purpose of getting protection.

5. Considering the submissions made, this Court grants liberty to the petitioner to approach the "Competent Authority" under Witness Protection Scheme, 2019 in an appropriate manner. In the event such a motion is made, the "Competent Authority" is directed to take a decision on such motion in tune with the above noted Scheme as expeditiously as possible.

6. Accordingly, this CRLMP is disposed of.

7. Urgent certified copy of the order be granted on proper

application.

( Biswajit Mohanty) Judge