Nakula Digal vs State Of Odisha
2025 Latest Caselaw 4674 Ori

Orissa High Court

Nakula Digal vs State Of Odisha on 5 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA No.1304 of 2024
                      Nakula Digal                                 ...            Appellant
                                                            Mr. S.K. Lenka, Advocate
                                                     -versus-
                      State of Odisha                         ...         Respondent
                                                              Mr. A. Pradhan, Addl. PP
                                                       CORAM:
                                                JUSTICE G. SATAPATHY
                                                    ORDER(ORAL)

           Order No.                                 05.03.2025
              03.                     I.A. No. 3257 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 04.04.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA