Gangadhar Muduli vs State Of Odisha
2022 Latest Caselaw 2344 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      BLAPL No. 2309 of 2022

              Gangadhar Muduli                              ....         Petitioner
                                                       Mr. Kousik Guru, Advocate
                                            -versus-
              State of Odisha                             ....     Opposite Party
                                           Mr. S.N. Das, Addl. Standing Counsel

                           CORAM:
                           THE CHIEF JUSTICE

                                            ORDER

Order No. 22.04.2022

01. 1. The Court is informed that the IO has also been examined in the case. In that view of the matter, the learned Trial Court is requested to conclude the trial and deliver Judgment not later than three months from today.

2. The present bail application is disposed of.

(Dr. S. Muralidhar) Chief Justice

S. Behera