Orissa High Court
Pita Mohanty @ Pitamber & Others vs State Of Odisha .... Opposite Party on 17 August, 2021
Author: S.Pujahari
Bench: S.Pujahari
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.9756 of 2021
Pita Mohanty @ Pitamber & others .... Petitioners
-versus-
State of Odisha .... Opposite Party
CORAM: JUSTICE S.PUJAHARI
ORDER
17.08.2021 Order No.
02. 1. This matter is taken up through hybrid mode.
2. Heard the learned counsel for the Petitioners and the learned counsel for the State.
3. List this case on 5th October, 2021.
4. Learned counsel for the State is directed to obtain the case diary in the meanwhile.
5. As an interim measure, it is directed that the Petitioners shall not be arrested in connection with Ersama P.S Case No.142 of 2021 till disposal of this bail application subject to the condition that they shall cooperate with the investigation.
6. However, the State is at liberty to seek early listing of the case, if it feels any urgency in the matter.
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7. Urgent certified copy of this order be granted on proper application.
(S. Pujahari) Judge RKS Page 2 of 2