Orissa High Court
Manoj Pradhan vs State Of Odisha .... Opp. Party on 26 July, 2024
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 7059 of 2024
Manoj Pradhan .... Petitioner
Mr. C. Behera, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. D. Biswal, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 26.07.2024
01. 1. Heard learned counsel for the Petitioner and the State.
2. Learned counsel for the State is directed to obtain the up-to- date Case Diary along with criminal antecedent in respect to the present Petitioner by the next date.
3. List this matter in the next sitting of this Bench.
4. As an interim measure, it is directed that Petitioner shall not be arrested in connection with Barang P.S. Case No.100 of 2024 corresponding to G.R Case No.248 of 2024 pending in the Court of learned J.M.F.C-II, Cog Taking, Cuttak till the next sitting of this Bench. The Petitioner is directed to appear before the I.O. on 1st August, 2024 and receive further instruction in connection with the investigation. It is further directed that the Petitioner shall not make any such endeavour extending threat or intimidation to the Informant party during the period of Signature Not Verified Digitally Signed interim protection.
Signed by: BIJAY KETAN SAHOODesignation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA Date: 26-Jul-2024 17:24:22 (Chittaranjan Dash) Judge Bijay