Sandeep Kumar Swain @ vs State Of Odisha
2023 Latest Caselaw 5481 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.11049 of 2022

              Sandeep Kumar Swain @                  ....         Petitioner
              Bapuni @ Bapun

                                  Mr. A. Das, Advocate

                                          -versus-

              State of Odisha                        ....         Opp. Party


                                  Mr. Manoranjan Mishra
                                  Addl. Standing Counsel

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 08.05.2023

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

Learned counsel for the State submitted that the petitioner has got nineteen criminal antecedents including cases under N.D.P.S. Act.

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, // 2 //

the certified 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.

( S.K. Sahoo) Judge

RKM

RABINDRA Digitally signed by RABINDRA KUMAR KUMAR MISHRA Date: 2023.05.10 MISHRA 18:57:49 +05'30'