Citation : 2025 Latest Caselaw 3198 Ori
Judgement Date : 31 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.8734 of 2024
Dillip Bariha and another ..... Petitioners
Represented By Adv. -
Gautam Charan Rout
-versus-
State Of Odisha ..... Opposite Parties
Mr. U.C. Jena, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
31.01.2025 Order No.
02. 1. This matter is taken up through Hybrid mode.
2. On perusal of the record, it appears that the regular bail applications bearing BLAPL No.8012 of 2024 and BLAPL No.7672 of 2024 was listed before the Hon'ble Mr. Justice V. Narasingh and the same have been disposed of vide common order dated 30.09.2024. During the first disposal of the regular bail application arising out of a same FIR, in view of the law laid down of the Hon'ble Supreme Court in the case of Pradhani Jani v. State of Odisha in Criminal Appeal No.1503 of 2023 arising out of SLP (Crl.) No.3241 of 2023, the matter should have placed before the appropriate assigned Bench.
3. In such view of the matter, Registry is directed to place the
matter before the Hon'ble Acting Chief Justice for consideration of the Hon'ble Acting Chief Justice for placing the matter before the Bench which had earlier disposed of the regular bail in terms of the judgment in Pradhani Jani's case (supra).
( Aditya Kumar Mohapatra ) Judge
S.K. Rout
Location: High Court of Orissa, Cuttack Date: 31-Jan-2025 17:29:03 Page 2 of 2.
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