Unknown vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 5708 Ori

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

                                Pravat Mallick
                                (In BLAPL No.3128 of 2025)
                                Madan @ Krupasindhu Patra
                                (In BLAPL No.3397 of 2025) ...                           Petitioners

                                                                         Mr. A. Mohanta, Advocate
                                                                        (in BLAPL No.3128 of 2025)
                                                                            Mr. P.S. Das, Advocate
                                                                       (in BLAPL No.3397 of 2025)
                                                               -versus-
                                State of Odisha                           ...          Opposite Party
                                                                         Mr. C. Mohanty, Addl. PP
                                                           CORAM:
                                                    JUSTICE G. SATAPATHY

                                                          ORDER(ORAL)

21.08.2025 Order No.

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

2. Mr. Partha Sarathi Das, learned counsel for the Petitioner informs the Court that the present two bail applications have become infructuous in view of passing of judgment in the original case.

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

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack Date: 22-Aug-2025 11:00:31