Sanjay @ Sanjay Kumar vs State Of Odisha
2023 Latest Caselaw 4815 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.4489 of 2023

              Sanjay @ Sanjay Kumar                ....      Petitioner
              Barik

                                  Mr. S. Mukherjee, Advocate

                                        -versus-

              State of Odisha                      ....     Opp. Party

                                  Mrs. Susamarani Sahoo
                                  Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No. 01.05.2023

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

Learned counsel for the State seeks some time to produce the case diary.

From the rejection order, it appears that there are fifteen criminal antecedents against the petitioner.

Let the learned counsel for the petitioner obtain instruction in respect of each such antecedent and file a comprehensive affidavit relating to the status of those cases, if in any case the petitioner has been granted bail, the certified copy of the bail order shall be annexed to the comprehensive affidavit and if any case the petitioner has been acquitted, the certified // 2 //

copy of the judgment shall also be annexed to the comprehensive affidavit.

Copy of the comprehensive affidavit be served on the learned counsel for the State in advance.

List this matter after the ensuing Summer Vacation.

Case diary be obtained in the meantime.

                                               ( S.K. Sahoo)
                                                   Judge

RABINDRA     Digitally signed by
             RABINDRA KUMAR
KUMAR        MISHRA
             Date: 2023.05.03
MISHRA       11:26:47 +05'30'