Sushant Kumar Dhalsamanta vs State Of Odisha
2022 Latest Caselaw 5336 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    BLAPL No.11414 of 2021

                  Sushant Kumar Dhalsamanta              ....            Petitioner
                                                        M/s. S.K.Padhy, Advocate
                                             -versus-
                  State of Odisha                        ....         Opp. Party
                                                         M/s.P.K.Patnaik,A.G.A.
                                             CORAM:

                                     JUSTICE G. SATAPATHY
                                            ORDER

Order No.                                  10.10.2022

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

2. Learned counsel for the petitioner prays for some time to obtain the copy of orders granting bail to co-accused persons in this case so also the copy of orders by which the petitioner has been granted bail by the learned trial Court in different cases as well as the copy of judgment of acquittal passed by learned trial Court in favour of the petitioner.

3. In view of aforesaid prayer, list this matter on 17th October, 2022. Learned counsel for the State undertakes to furnish the status report of all the pending cases against the petitioner by today in pursuance to order passed on 14.09.2022.

( G. Satapathy) Judge Kishore