Hemananda Dehury vs State Of Odisha
2023 Latest Caselaw 11596 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         BLAPL No.2690 of 2022

              Hemananda Dehury                    ....      Petitioner

                                 Mr. B.K. Ragada, Advocate

                                       -versus-

              State of Odisha                     ....     Opp. Party

                                 Mr. Manoranjan Mishra
                                 Addl. Standing Counsel
                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        22.09.2023

   09.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Heard the learned counsel for the petitioner and learned counsel for the State.

Learned counsel for the petitioner submitted that he has received instruction that trial is already completed and judgment has been passed by the learned trial Court and therefore, the bail application has become infructuous.

The BLAPL stands disposed of as infructuous.

( S.K. Sahoo) Judge PKSahoo // 2 //

Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 25-Sep-2023 14:08:54