Orissa High Court
Ram Kripal Yadav vs State Of Odisha on 22 November, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.190 of 2021
1. Ram Kripal Yadav
2. Shyamdev Kumar .... Appellants/
Petitioners
Mr.J.K. Panda, Advocate
-versus-
State of Odisha ....
Respondent/
Opp.Party
Mr.R.Tripathy,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 22.11.2021 I.A. No. 372 of 2021
08. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard Mr. J.K.Panda, learned counsel for the appellant No.1.
Perused the prisoner's petition at Flag 'Y' sent by appellant no.2 Shyamdev Kumar for engagement of Mr. Rajib Bihari Mishra as his advocate.
Prayer is accepted.
Mr. J.K.Panda, learned counsel submits that though he has filed this interim application for bail of // 2 // both the appellants, since appellant no.2 has engaged another counsel, he will confine his prayer for bail made in this application for appellant No.1 Ram Kripal Yadav.
Mr. J.K.Panda, learned counsel for appellant no.1 seeks for an adjournment.
List this matter in the second week of January 2022.
( S.K. Sahoo)
PKSahoo Judge
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