Jacob Dalabehera vs State Of Orissa ... Opposite Party
2025 Latest Caselaw 7285 Ori

Orissa High Court

Jacob Dalabehera vs State Of Orissa ... Opposite Party on 17 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          BLAPL No.12859 of 2024

                  Jacob Dalabehera                               ...          Petitioner
                                                              Mr. S.K. Dash, Advocate
                                                   -versus-
                  State of Orissa                                ...   Opposite Party
                                                              Mr. A. Pradhan, Addl. PP
                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                   ORDER(ORAL)

17.04.2025 Order No.

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

2. Mr. Soubhagya Kumar Dash, learned counsel for the Petitioner by filing the certified copy of the judgment passed in ST Case No. 113 of 2024, which is taken on record, submits that the present bail application has been rendered infructous, since the Petitioner has been acquitted.

3. Accordingly, the present bail application stands disposed of as infructous.

(G. Satapathy) Judge

Priyajit

Location: HIGH COURT OF ORISSA