Hemanta Behera vs State Of Odisha
2025 Latest Caselaw 4673 Ori

Orissa High Court

Hemanta Behera vs State Of Odisha on 5 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA No.552 of 2024
                      Hemanta Behera                               ...            Appellant
                                                             Mr. J. Pradhan, Advocate
                                                     -versus-
                      State of Odisha                          ...         Respondent
                                                              Mr. A. Pradhan, Addl. PP
                                                       CORAM:
                                                JUSTICE G. SATAPATHY
                                                    ORDER(ORAL)

Order No. 05.03.2025

04. I.A. No. 1354 of 2024 & CRLA No. 552 of 2024

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

2. Mr. A. Pradhan, learned Addl. Public Prosecutor seeks for some time to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177.

3. List this matter on 09.04.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA