Orissa High Court
Epili Mithun @ Mithun vs State Of Odisha .... Opposite Party on 18 March, 2025
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2941 of 2025
Epili Mithun @ Mithun .... Petitioner
Mr. B.K. Ragada, Advocate
-Versus-
State of Odisha .... Opposite Party
Mr. P. Satapathy, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
18.03.2025 I.A. No.373 of 2025 Order No.
01. 1. Heard Mr. Ragada, learned counsel for the petitioner and Mr. Satapathy, learned ASC for the State.
2. Since, Mr. Ragada, learned counsel for the petitioner submits that the son of the petitioner is having heart problem and had a pace maker installed three years back and at present, needs medical attention in view of Annexure-4 to the I.A., Mr. Satapathy, learned ASC for the State is requested to take instructions through the local P.S. and report back about the truthfulness of such claim and urgency of the treatment at Bangalore.
3. List this matter tomorrow i.e. on 19.03.2025 for orders.
Alok (R.K. Pattanaik)
Judge
Signature Not Verified
Digitally Signed
Signed by: ALOK RANJAN SETHY
Reason: Authentication
Location: ORISSA HIGH COURT
Date: 18-Mar-2025 18:33:23