Sujan Kanhar vs State Of Odisha
2022 Latest Caselaw 6313 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    BLAPL No. 10098 of 2022

             Sujan Kanhar                          ....                Petitioners
                                                        Mr. S.R. Mulia, Advocate
                                             -versus-

             State of Odisha                       ....            Opposite Party
                                                          Mr. P.K. Maharaj, ASC

                                CORAM: JUSTICE V. NARASINGH

                                           ORDER

02.11.2022 Order No.

01. 1. This matter is taken up through hybrid mode.

2. List this matter on 04.11.2022.

3. Learned counsel for the petitioner as well as the learned counsel for the State are requested to place on record the judgments relating to the law governing the field when the accused is implicated in a higher offence and as to whether before cancellation of bail, he is entitled to a notice.

(V. NARASINGH) Judge Ayesha