Kuturi @ Goutam Jena vs State Of Odisha
2023 Latest Caselaw 5480 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              BLAPL No.11620 of 2022

                    Kuturi @ Goutam Jena                             ....          Petitioner

                                                     Mr.B.N. Mahapatra, Advocate

                                                         -versus-

                    State of Odisha                                  ....         Opp. Party

                                                     Mr.Manoranjan Mishra
                                                     Addl. Standing Counsel

                                                      CORAM:
                                                 JUSTICE S.K. SAHOO
                                                      ORDER

Order No. 08.05.2023

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

Learned counsel for the State submits that he has received the case diary from which it reveals that there are eighteen nos. of 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 or convicted, the certified copy of the judgment shall also be annexed to the comprehensive affidavit.

List this matter after the ensuing summer vacation.

                  Digitally signed by
   PRAMOD      PRAMOD KUMAR SAHOO
   KUMAR SAHOO Date: 2023.05.09
               18:18:37 +05'30'
                                                                   ( S.K. Sahoo)
PKSahoo                                                                Judge
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