[email protected] Sk.Mohammad vs State Of Odisha & Another
2022 Latest Caselaw 4982 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          CRLMC No. 2428 of 2022

                      [email protected] Sk.Mohammad                      ....                 Petitioner
                      [email protected]
                                                                Mr. C.Samantaray, Advocate


                                                     -Versus-


                      State of Odisha & Another                   ....       Opposite Parties
                                                                   Mr. S.S.Mohapatra, ASC


                               CORAM:
                               JUSTICE R.K.PATTANAIK

Order No.                                       ORDER
                                              21.09.2022

  03.                1.      Learned counsel for the State prays for time to examine the

judgment cited by the learned counsel for the petitioner which is to the effect that if charge sheet is filed without the chemical examination report, it has to be treated as incomplete and in such a case, the accused would be entitled to default bail in terms of Section 167(2) Cr.P.C.

2. On the above prayer, the matter is adjourned.

3. List on 29th September, 2022 along with CRLMC No.2033 of 2022.

(R.K.Pattanaik) Judge

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