Orissa High Court
Basudev Soren vs State Of Odisha on 25 November, 2021
Author: A.K. Mohapatra
Bench: A.K. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
Crl. Appeal No.113 of 2000
Basudev Soren .... Appellant
Ms. Bini Mishra, Advocate
-versus-
State of Odisha .... Respondent
Mrs. Saswata Pattnaik, Addl. Govt. Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 25.11.2021
10. 1. The report of the Police states that the Appellant is very much present in a village in State of Jharkhand. A direction is issued that the Appellant shall remain present before the Court on the next date, failing which his bail may be cancelled.
2. List on 12th January, 2022.
3. Notice be served on Appellant by the Inspector-in-Charge (IIC) concerned by contacting the IIC of the concerned Police Station in Jharkhand in order to communicate this order to the Appellant forthwith for his appearance before this Court on the next date.
(Dr. S. Muralidhar) Chief Justice (A.K. Mohapatra) Judge S.K. Jena/P.A.