Babula Harijan vs Unknown
2022 Latest Caselaw 5584 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.1341 of 2021

                1. Babula Harijan
                2. Afir Ebrahim Khara           ....     Petitioners

                                  Mr.S.K. Nayak, Advocate

                                     -versus-

              State of Odisha                   .... Opp.Party

                                  Mrs.Susamarani Sahoo,
                                  Addl. Standing Counsel

                                     CORAM:
                                JUSTICE S.K. SAHOO

                                    ORDER

Order No. 14.10.2022

04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

It is stated at the bar that in the meantime the judgment trial Court has been pronounced on 30.11.2021 and the petitioners have been acquitted of all the charges. The copy of the trial Court judgment filed by the learned counsel for the petitioners is taken on record.

In view of such submission, this bail application has become infructuous and accordingly disposed of as such.

( S.K. Sahoo) Judge PKSahoo