Sardar Bagh & Another vs State Of Odisha
2024 Latest Caselaw 13042 Ori

Orissa High Court

Sardar Bagh & Another vs State Of Odisha on 12 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             CRLA No. 682 of 2024

                 Sardar Bagh & Another                        ...            Appellants
                                                       Mr. D.K. Mohanty, Advocate

                                                   -versus-
                 State of Odisha                              ...         Respondent
                                                              Mr. S.S. Pradhan, AGA

                                                    CORAM:
                                             JUSTICE G. SATAPATHY
                                                  ORDER(ORAL)

12.08.2024 I.A. No.1686 of 2024 Order No.

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

2. Mr. Dinesh Kumar Mohanty, learned counsel for the appellants prays to not press the bail application in I.A. No.1686 of 2024.

3. Accordingly, the I.A. stands disposed of as not pressed.

(G. Satapathy) Judge

05. 1. Heard, Mr. Dinesh Kumar Mohanty, learned counsel for the appellants and Mr. S.S. Pradhan, learned AGA in the matter.

2. Hearing being concluded, judgment is reserved.

Judge S. Sasmal Reason: Authentication

Date: 13-Aug-2024 19:33:05