Orissa High Court
Mitu Pradhan @ Milu Pradhan vs State Of Odisha .... Opposite Party on 25 September, 2023
Author: A.K. Mohapatra
Bench: A.K. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.9705 of 2023
Mitu Pradhan @ Milu Pradhan .... Petitioner
Mr. B.K. Behera, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. M.K. Mohanty, A.S.C.
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 25.09.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. The Petitioner apprehending his arrest in G.R. Case No.905 of 2023, arising out of Begunia P.S. Case No.292 of 2023, pending on the file of S.D.J.M., Khurda, registered for alleged commission of offences punishable under Sections 379/411/34 of the I.P.C. read with Section 51 of O.M.M.C.R., 2004, has filed this petition for his release on pre-arrest bail.
3. 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.
4. In view of such submission, the ABLAPL is disposed of as infructuous.
( A.K. Mohapatra ) Judge Anil Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 02-Oct-2023 16:00:25