Umesh Chandra Mallick vs State Of Odisha
2021 Latest Caselaw 10893 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLMA No. 81 of 2021

              Umesh Chandra Mallick                 ....        Petitioner

                                     Mr.Laxman Pradhan, Advocate

                                         -versus-
              State of Odisha                       ....       Opp. Party

                                     Mr.A.K. Beura,
                                     Addl. Standing Counsel


                                    CORAM:
                                JUSTICE S.K. SAHOO
                                      ORDER

Order No. 08.10.2021

02. This matter is taken up by video conferencing mode.

Since this CRLMA application has been filed against the bail rejection order passed by the learned appellate Court, let the learned counsel for the petitioner file a copy of the impugned judgment along with deposition copies of all the witnesses examined in the learned trial Court after serving a set of such copies on the learned counsel for the State. The learned counsel for the petitioner shall also obtain instruction from which particular date, the petitioner is in judicial custody and file it by way of an affidavit.

List this matter after ensuing Durga Puja Holidays.

( S.K. Sahoo) Judge P