Mohammed Aala vs Union Of India & Anr
2022 Latest Caselaw 4921 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C) NO.24303 OF 2022

            Mohammed Aala                          ....              Petitioner

                                                        Mr.B.P.B.Bahali, Adv.

                                        -versus-


            Union of India & anr.                  ....       Opposite Party(s)

                                                          Mr.P.K.Parhi, DSGI


                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

20.9.2022 Order No.

1. 1. Mr.P.K.Parhi, learned DSGI submits that he is not sure if

Annexure-3 is the only basis of rejection and apprehends, there

might be involvement of the Petitioner in some other cases, for

which he wants to take instruction in the matter.

2. This Court finds, the Petitioner has volunteered to file two

F.I.Rs., vide Annexure-4 series. One appearing to be involving

offences under Sections 3 & 4 of the Muslim Women (Protection of

Rights on Marriage) Act, 2019 and Section 417 of I.P.C. and the

other case involves the offences under Sections498-A, 342, 294,

323, 506 & 34 of I.P.C. and Section 4 of D.P. Act. The Petitioner

also claims, he is already in bail in both the cases. The Petitioner

// 2 //

further claims parity of the decision of this Court in W.P.(C)

No.48334/2022.

3. Let the matter re-appear on 28.9.2022. In the meantime,

Mr.Parhi, learned DSGI is to examine if the Petitioner is already

covered by the judgment of this Court. Two extra copies of the Brief

be served on Mr.Parhi, learned DSGI in the meantime.

(Biswanath Rath) Judge M.K.Rout