Orissa High Court
Shailesh Kumar Sahoo vs State Of Odisha .... Opposite Party on 8 September, 2023
Author: A.K.Mohapatra
Bench: A.K.Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 7974 of 2023
Shailesh Kumar Sahoo .... Petitioner
Mr. S.K. Bhanjadeo, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. A.P. Das, A.S.C.
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
08.09.2023 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. It is submitted by the learned counsel for the Petitioner that procedure of Section 41-A of Cr. P.C. has already been followed, as such, the bail application has become infructuous.
3. In view of such submission, the ABLAPL is disposed of as infructuous.
(A.K. Mohapatra) Judge Debasis Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: Secretary Reason: Authentication Location: OHC CUTTACK Date: 13-Sep-2023 19:14:05