Jahir Jahangir Malla vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 7269 Ori

Orissa High Court

Jahir Jahangir Malla vs State Of Odisha .... Opp. Party on 17 April, 2025

         IN THE HIGH COURT OF ORISSA AT CUTTACK

                        CRLMC No.1483 of 2025

          Jahir Jahangir Malla                 .... Petitioner

                                                   Mr.Amit Prasad
                                                   Bose, Advocate



                                    -versus-
          State of Odisha                      .... Opp. Party
                                                  Mrs.Sarita
                                                  Maharana, ASC


        CORAM:
             JUSTICE SIBO SANKAR MISHRA

Order                               ORDER
 No.                              17.04.2025
 01.    1.     The petitioner has challenged the order dated

10.04.2023 passed in connection with Mancheswar P.S. Case No.486 of 2022 corresponding C.T. Case No.7834 of 2022 registered on the alleged commission of the offences punishable under Sections 399/402 of the IPC, pending in the Court of the learned J.M.F.C.- II, Bhubaneswar by which the N.B.W. has been issued against him.

2. Learned counsel for the petitioner, on instruction, submits that, the petitioner would surrender/appear before the learned Court below on or before 05.05.2025 and seek remedy available to him under law.

3. Subject to the petitioner appearing/surrendering before the Court below on or before 05.05.2025, the order dated 10.04.2023 passed in connection with Mancheswar P.S. Case No.486 of 2022 corresponding C.T. Case No.7834 of 2022 pending in the Court of the learned J.M.F.C.-II, Bhubaneswar is stayed.

4. It is open for the petitioner to surrender and move bail application before the Court below. It is also open for the petitioner to urge all the points application as has been raised in this petition seeking bail including the ground of parity and he may also rely upon the judgment of this Court in the case of Sri Dipti Ranjan Parida @ Dilu @ State of Orissa, reported in 2008 (II) OLR-148.

5. The CRLMC is accordingly disposed of.

(S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 18-Apr-2025 12:11:41