Debendra Kumar Mund vs State Of Odisha ..... Opposite Party
2024 Latest Caselaw 15324 Ori

Orissa High Court

Debendra Kumar Mund vs State Of Odisha ..... Opposite Party on 1 October, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 ABLAPL No.10778 of 2024

            Debendra Kumar Mund                      .....                Petitioner
                                                             Represented By Adv. -
                                                             Mr. Jnyanananda Panda

                                           -versus-
            State Of Odisha                        .....            Opposite Party
                                                             Represented By Adv. -

                                                             Mr. A.P. Das, ASC



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

                                           ORDER

01.10.2024 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. It is submitted by the learned counsel for the Petitioner that no F.I.R. has been registered by the police as of now.

3. Since no F.I.R. has been registered as of now, there is no apprehension of arrest.

4. Considering the submission of the learned counsel for the Petitioner, it is directed that in the event any F.I.R. is registered against the Petitioner, the Arresting Officer shall first explore the possibility of applying the provision of Section 35(3)(4)(5) of B.N.S.S., 2023 in terms of the judgment of the Hon'ble

Supreme Court in Satender Kumar Antil -vrs.- Central Bureau of Investigation & Another, reported in 2022 LiveLaw (SC)

5. With the aforesaid observation and direction, the ABLAPL is disposed of.

( Aditya Kumar Mohapatra) Judge

Debasis