Orissa High Court
Bhaskar Takri vs State Of Odisha .... Opp. Party on 5 October, 2023
Author: M.S. Sahoo
Bench: M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 8521 of 2023
Bhaskar Takri .... Petitioner
Mr. R. Mahato, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S.S. Mohapatra, Addl.
Standing Counsel
CORAM:
JUSTICE M.S. SAHOO
ORDER
Order No. 05.10.2023
Hybrid Mode
02. 1. It is stated by the learned counsel for the
petitioner that in BLAPL No.8602 of 2023 arising out of Borigumma P.S. Case No.216/2022 filed by one Iren Nayak, a coordinate Bench of this Court has granted bail by order dated 28.09.2023.
2. In view of the Standing Order No.2 of 2023 dated 21.05.2023 of this Court, the matter is to be placed before the appropriate Bench after obtaining kind orders of Hon'ble the Chief Justice.
(M.S. Sahoo) Judge RJ Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Senior Steno Reason: Authentication Location: ohc Date: 10-Oct-2023 11:27:42