Orissa High Court
Kalimani @ Sandhyarani Patra vs State Of Odisha ... Opp. Party on 23 April, 2021
Author: S.Pujahari
Bench: S. Pujahari
IN THE HIGH COURT OF ORISSA, CUTTACK
CORAM : Hon'ble Shri Justice S. Pujahari
ABLAPL No.2560 of 2021
1. Kalimani @ Sandhyarani Patra
2. Raju @ Uday Nath Patra
3. Manjulata Patra ... Petitioners
- Versus -
State of Odisha ... Opp. Party
ORDER
03. 23.04.2021 This matter is taken up through video conferencing mode.
Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners apprehending their arrest in connection with C.T. Case No.76 of 2021 arising out of Berhampur P.S. Case No.14 of 2021 pending in the court of S.D.J.M., Nilgiri registered for alleged commission of offence punishable under Sections 341/323/354/506/34 IPC have filed this petition for their release on pre-arrest bail.
It is submitted by the learned counsel for the State that the notice under Section 41A of Cr.P.C has been issued to the petitioners and the petitioners have appeared before the police and charge sheet has been filed in the aforesaid case as such this ABLAPL has become infructuous.
In view of such submission, the ABLAPL stands disposed of infructuous.
2Interim order dated 18.3.2021 stands vacated. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.
........................
S.Pujahari, J.
PKS