Bhisma Behera vs State Of Odisha .... Opposite Party
2024 Latest Caselaw 1929 Ori

Orissa High Court

Bhisma Behera vs State Of Odisha .... Opposite Party on 31 January, 2024

Author: V. Narasingh

Bench: V. Narasingh

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                          BLAPL No. 13079 of 2023

                                    Bhisma Behera                        ....                  Petitioner
                                                                       Mr. S.K. Bhanjadeo, Advocate
                                                                  -versus-

                                    State of Odisha                      ....             Opposite Party
                                                                              Mr. H.K. Panigrahi, ASC

                                                      CORAM: JUSTICE V. NARASINGH

                                                                ORDER

31.01.2024 Order No.

07. 1. As prayed for by the learned counsel for the State, list this matter on 07.02.2024 at 2:00P.M.

2. In the meanwhile, learned counsel for the Petitioner is requested to place on record the judgments on which he is relying to fortify his submission that the Petitioner is entitled to be released on default bail.

(V. NARASINGH) Judge Ayesha

Designation: Junior Stenographer

Location: High Court of Orissa Date: 01-Feb-2024 18:34:50