Manu Kumar Pal vs State Of Orissa
2022 Latest Caselaw 6247 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK


                                    BLAPL No.6110 of 2021

                  Manu Kumar Pal                         ....            Petitioner
                                                          M/s. R. Rath, Advocate

                                             -versus-
                  State of Orissa                       ....           Opp. Party
                                                        M/s. P.K.Patnaik, A.G.A.

                                             CORAM:

                                     JUSTICE G. SATAPATHY
                                            ORDER

Order No.                                  01.11.2022

    09.      1.      This matter is taken up through Hybrid Arrangement (Virtual
             /Physical Mode).

2. Mr.Rajib Rath, learned counsel for the petitioner by advancing some argument submits that he is out of station and he will place some judgment of the Apex Court, he, therefore, needs some time.

3. Learned counsel for the State on the other hand submits that the bail application of the petitioner should have been turned down.

4. In view of the aforesaid submissions and taking into consideration the predicament of the learned counsel for the petitioner, list this matter on 4th November, 2022 as a last chance. On that date, the aforesaid bail application will be taken up as a last item.

( G. Satapathy) Judge Kishore // 2 //