Orissa High Court
Arun Kumar Pradhan vs State Of Odisha ... Opposite Party on 20 December, 2024
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.8544 of 2024
Arun Kumar Pradhan ... Petitioner
Mr. A.R. Panda, Advocate
-versus-
State of Odisha ... Opposite Party
Mr. B.P. Nayak, APP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
20.12.2024 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. None appears for the petitioner at the time of call, so also after Passover of the entire list. Further, no one has appeared for the petitioner on the last occasion on 07.12.2024. It is also brought to the notice of the Court that another similar case is pending against the petitioner for offence U/S.20(b)(ii)(C) of NDPS Act in Daspalla PS Case No.152 of 2022.
3. In view of the aforesaid fact and circumstance, it seems to the Court that the petitioner is not interested to prosecute the matter.
4. Hence, the present bail application stands dismissed for non-prosecution. The petitioner is, however, at liberty to revive his bail application by showing sufficient cause for his non-appearance.
Signature Not Verified Digitally SignedSigned by: SUBHASMITA DAS (G. Satapathy) Designation: Sr. Stenographer Reason: Authentication Location: High Court of Orissa Judge Date: 20-Dec-2024 18:44:42 Subhasmita