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Unknown vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 5707 Ori

Citation : 2025 Latest Caselaw 5707 Ori
Judgement Date : 21 August, 2025

Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 21 August, 2025

Author: G. Satapathy
Bench: G. Satapathy
                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           Litu @ Ramesh Rout
                           (In BLAPL No.3132 of 2025)
                           Prava @ Pravat Kumar @ Prabhat Kumar Mallik
                           (In BLAPL No.3188 of 2025)
                           Happy @ Manoranjan Lenka
                           (In BLAPL No.3210 of 2025)  ...      Petitioners

                                                     Mr. J. Routray, Advocate on behalf of
                                                                 Mr. A. Routray, Advocate
                                                               (in BLAPL No.3132 of 2025)
                                                                            None
                                                      (in BLAPL Nos.3188 & 3210 of 2025)
                                                         -versus-
                           State of Odisha                       ...                 Opposite Party
                                                                        Mr. C. Mohanty, Addl. PP
                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                    ORDER(ORAL)
      Order No.                                      21.08.2025
         02.                        1.      This   matter    is     taken     up    through      Hybrid

Arrangement (Virtual/Physical Mode).

2. None appears for the petitioners in BLAPL Nos.3188 & 3210 of 2025, however, Mr. Jagabandhu Routray learned counsel appearing on behalf of Mr. Abinash Routray learned counsel for the petitioner in BLAPL No.3132 of 2025 by filing a memo submits that the present bail applications have already been infructuous in view of passing of judgment in the original case.

3. Accordingly, these three bail applications stands disposed of as infructuous.

Location: High Court of Orissa, Cuttack (G. Satapathy) Date: 22-Aug-2025 15:31:08 Judge Jayakrushna

 
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