Raka @ Rakesh Behera vs State Of Orissa
2023 Latest Caselaw 6781 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               BLAPL No.4714 of 2023


                             Raka @ Rakesh Behera              ...               Petitioner
                                                        Mr. S.K. Bhanjadeo, Advocate
                                                       -versus-

                             State of Orissa                   ...           Opposite Party
                                                                   Mr. S.S. Pradhan, AGA

                                                      CORAM:
                                               JUSTICE G. SATAPATHY
                                                        ORDER

19.05.2023 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. It is brought to the notice of the Court by the learned counsel for the Petitioner that the case has been posted for judgment which is yet to be pronounced in this case.

3. In such view of the matter, the learned trial Court is requested to pronounce the judgment, if there is no other legal impediment within two months hence and in case the aforesaid exercise is not done, the Petitioner may renew his prayer for bail.

4. Accordingly, the bail application stands disposed of.

Signature Not Verified Digitally Signed Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer (G. Satapathy) Reason: Authentication Location: HIGH COURT OF ORISSA Judge Date: 20-May-2023 16:10:54

Priyajit