State Of Orissa vs Ananda Mohan @ Minju Pradhan And
2023 Latest Caselaw 7199 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLLP No.2 of 2015


            State of Orissa                                ....       Petitioner
                                                 Mr. J. Katikia, AGA
                                   -versus-
            Ananda Mohan @ Minju Pradhan and .... Opposite Parties
            others
                           M/s. Manas Chand and associates, Advocates


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                           ORDER

03.07.2023 Order No.

05. 1. Having heard learned counsel for the parties, the Court is of the view that there exists sufficient ground to grant leave to appeal to the State against the impugned judgment of the trial Court.

2. The petition is accordingly allowed. The present petition shall be registered as a Criminal Appeal. The soft copy of the LCR be requisitioned. The paper books be prepared within eight weeks and supplied to learned counsel for the parties.

3. The Opposite Parties will furnish bail bonds in the sum of Rs.5,000/- each to the satisfaction of the trial Court. For that purpose, they will appear before the trial Court on 14th August, 2023.

4. The Criminal Appeal will be included in the list of final hearing matters after the paper books have been supplied to counsel for the parties.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda

Signature Not Verified Digitally Signed Signed by: MRUTYUNJAYA PANDA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court, Cuttack Date: 04-Jul-2023 15:07:05