Saikh Javed Akhtar vs State Of Orissa .... Opposite Party(S)
2025 Latest Caselaw 3837 Ori

Orissa High Court

Saikh Javed Akhtar vs State Of Orissa .... Opposite Party(S) on 11 February, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLMC No. 116 of 2025
                 Saikh Javed Akhtar                   ....                 Petitioner(s)
                                                           Mr. M. Padhy, Advocate


                                               -versus-

             State of Orissa                          ....           Opposite Party(s)
                                                                Mr. B. Nayak, AGA

                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                             ORDER

Order No.                                   11.02.2025
 01.        1.          Heard.

2. In this petition, the petitioner is exploring the following

reliefs:-

"In view of the aforesaid facts and circumstances, it is respectfully prayed that your Lordship would graciously be pleased to allow this petition and be please to issue a direction to the trial court that while consider the present petitioners bail application as a fresh then taking into consideration of the judgement Tofan Singh-vrs-State of Tamilnadu in connection with T.R, Case No. 57/2020 pending in the file of learned Addl. Session judge-cum- special Judge, Koraput."

3. The relief sought by the petitioner in the present case is

vague and hence no specific direction is required to be issued.

However, Mr. Padhy, learned counsel for the petitioner submits that

the petitioner would move a fresh application for grant of bail

relying upon the judgment of the Hon'ble Supreme Court in the

case of Tofan Singh v. State of Tamilnadu and also urge the

ground of parity before the court below.

4. In view of the aforesaid, this Court is not inclined to

entertain this application. However, the petitioner is granted liberty

to move a fresh application before the court below. If such

application is moved, the same shall be considered in accordance

with law laid down by the Supreme Court in Tofan Singh (supra).

5. With the aforesaid liberty, the CRLMC is disposed of.

(S.S. Mishra) Judge Ashok

Signed by: ASHOK KUMAR JAGADEB

Location: High Court of Orissa Date: 12-Feb-2025 13:54:51