Orissa High Court
Ramachandra Naik @ Ram vs State Of Odisha .... Opp. Party on 9 January, 2023
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.1721 of 2022
Ramachandra Naik @ Ram .... Petitioner
Chandra Naik
Mr. P. Jena, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Arupananda Das
Addl. Government Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 09.01.2023
04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Learned counsel for the State submitted that he has received the case diary.
None appears on behalf of the petitioner on repeated calls.
On 21.03.2022 and 06.09.2022, when the matter was called, nobody appeared on behalf of the petitioner.
Therefore, the bail application stands dismissed for non-prosecution.
p ( S.K. Sahoo)
Judge
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