Orissa High Court
Mahesh Halba vs State Of Odisha .... Opp. Party on 13 January, 2023
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2076 of 2022
Mahesh Halba .... Petitioner
Mr. Babita Sahu, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Arupananda Das
Addl. Government Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 13.01.2023
07. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
None appears on behalf of the petitioner on repeated calls.
On the last date i.e., 06.12.2022, when the matter was called, nobody appeared on behalf of the petitioner.
Therefore, the bail application stands dismissed for non-prosecution.
( S.K. Sahoo) Judge P // 2 // Page 2 of 3