Chittaranjan Pradhan @ vs State Of Odisha
2023 Latest Caselaw 941 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.7910 of 2022

              Chittaranjan Pradhan @          ....   Petitioner
              Alok

                                Mr. S. Mohanty, Advocate

                                   -versus-

              State of Odisha                 ....   Opp. Party

                                Mr. Rajesh Tripathy,
                                Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 27.01.2023

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

Mr. Satyabrata Mohanty, learned counsel for the petitioner submitted that the bail application has become infructuous since in the meantime, the judgment has been pronounced by the learned trial Court.

In view of such submission, the BLAPL stands disposed of as infructuous.

( S.K. Sahoo) Judge RKM