Sk. Rahemtullah @ Ricky vs State Of Odisha .... Opp. Party
2025 Latest Caselaw 4706 Ori

Orissa High Court

Sk. Rahemtullah @ Ricky vs State Of Odisha .... Opp. Party on 6 March, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLMC No.4751 of 2024

             Sk. Rahemtullah @ Ricky         ....    Petitioner
                                                  Mr. Pradeep
                                                  Kumar Das,
                                                  Advocate



                                  -versus-
             State of Odisha                 .... Opp. Party
                                                Mr.S.J.Mohanty,
                                                ASC


         CORAM:

                   JUSTICE SIBO SANKAR MISHRA

Order                             ORDER
 No.                            06.03.2025
 01.
        1.

The petitioner is an accused in the F.I.R. in connection with Bhadrak Town P.S. Case No.199 of 2020 corresponding to G.R. Case No.1242 of 2020 for the registered on the allegation of the commission of offences punishable under Sections 341/ 323/ 324/305/379/506/427/34 of the IPC pending in the Court of the learned S.D.J.M., Bhadrak.

2. After the investigation, the charge sheet has been filed in the present case on 31.12.0220 adding a higher offence punishable under Section 307 of the IPC. The petitioner has already availed the concession

of anticipatory bail. He apprehends that in view of the addition of the graver offence, he may be remanded to custody if appear before court below. Hence, he seeks indulgence of this Court.

3. On instruction from his client, learned counsel for the petitioner submits that the petitioner would appear/surrender before the Court below on or before 30.03.2025 and resort to the remedy available to him under law.

4. It is open for the petitioner to move application before the Court below for grant of regular bail. If the such application is filed before the trial Court, the same shall be considered in the light of the Judgment in the case of Sushila Aggarwal & others vs. State (NCT of Delhi) & another reported in [2020] 2 S.C.R.

5. The CRLMC is accordingly disposed of.

(S.S. Mishra) Judge Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 07-Mar-2025 11:32:50