Alekh Bhainsa @ Menu vs State
2021 Latest Caselaw 12705 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLA No.16 of 2003
                Alekh Bhainsa @ Menu                   ....             Appellant
                                               Ms. Deepali Mohapatra, Advocate
                                             -versus-
                State                                  ....          Respondent
                                                           Mr. J. Katikia, AGA
                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE A.K. MOHAPATRA

                                           ORDER

10.12.2021 Order No.

09. The following sentences be added to the end of the judgment dated 24th November 2021 passed in the present appeal:

"The bail bonds are cancelled. The Appellant shall surrender forthwith. If he fails to do so within one week, appropriate steps be taken for ensuring that he is taken into custody without any delay."

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge S.K. Guin