Dhadu @ Rama Chandra vs State Of Odisha
2023 Latest Caselaw 2709 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.361 of 2021

              Dhadu @ Rama Chandra                ....         Appellant
              Mohapatra

                                   Mr.B.C. Ghadei, Advocate

                                       -versus-

              State of Odisha                     ....       Respondent

                                   Mr.Priyabrata Tripathy,
                                   Addl. Standing Counsel

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 03.04.2023

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

Learned counsel for the appellant files the copies of some bail orders of the appellant in Court today, which are taken on record.

Copies of the bail orders have also been supplied to the learned counsel for the State in Court today.

Learned counsel for the appellant submits that he will file the bail orders passed in the remaining cases as per the comprehensive affidavit so also the judgment of acquittal within a period of fifteen days.

Put up this matter in the week commencing from 24th April 2023.

( S.K. Sahoo) Judge

PKSahoo // 2 //