) Dande Kaleppa vs State Of Odisha ..... Opposite Party
2024 Latest Caselaw 10284 Ori

Orissa High Court

) Dande Kaleppa vs State Of Odisha ..... Opposite Party on 20 June, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             BLAPL No.2055 of 2024
            1) Dande Kaleppa               .....    Petitioners
            2) Sise Rao Adde@shesha Rao                       Represented By Adv. -
            3) Waman Rao                                      Rajib Lochan Pattnaik
            4) Maruti Chouhan@maruti

                                            -versus-
            State Of Odisha                        .....            Opposite Party
                                                            Represented By Adv. -
                                                            P.B.Tripathy, A.S.C.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                           ORDER

20.06.2024 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. In Page No.2 from 3rd line starting from "It is also...." to "is not attracted...." be deleted and it its place the following sentences be added:

3. "He further submitted that the contraband ganja alleged to have been seized from the possession of the present petitioner is seriously disputed by the petitioner. He further contended that there are no eye witnesses, therefore in the absence of valid seizure case, the case of prosecution fails and the petitioner cannot be implicated in the alleged offences. He further contended that the petitioner is in custody since 10.09.2023 and the trial has not progressed substantially. In the aforesaid context, learned counsel for the

petitioner submitted that taking note of the judgment in Mohd. Muslim vs. State (NCT of Delhi) in Criminal Appeal No.943 of 2023 decided on 28.03.2023 the case of the petitioner be considered for grant of bail."

                                                      ( A.K. Mohapatra )
                                                             Judge
Rubi






Signed by: RUBI BEHERA                                                      Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 24-Jun-2024 15:19:15