Orissa High Court
Mili Meher vs State Of Odisha .... Opposite Party on 31 August, 2021
Author: S.Pujahari
Bench: S.Pujahari
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 10692 of 2021
Mili Meher .... Petitioner
-versus-
State of Odisha .... Opposite Party
CORAM: JUSTICE S.PUJAHARI
INTERIM ORDER 31.08.2021 Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard the learned counsel for the Petitioner and the learned counsel for the State.
3. List this case along with ABLAPL No.10691 of 2021.
4. As an interim measure, it is directed that the Petitioner shall not be arrested in connection with Muribahal P.S Case No.114 of 2021, till disposal of this bail application subject to the condition that she shall cooperate with the investigation.
5. 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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6. Urgent certified copy of this order be granted on proper application.
(S. Pujahari) Judge MRS/SKB Page 2 of 2