PUSPANSHU MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. B.S. Mishra, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(2.) Present petition is directed against order dtd. 2/8/2021 of the learned Sessions Judge, Bhadrak in Crl. Revision No.33 of 2019 and the Petitioner is aggrieved upon the condition of depositing cash security of Rs.1,00,000.00 for release of the vehicle.

(3.) The offences alleged are under Secs. 379/411/34, I.P.C. on the allegation of transporting the stolen coal.