Orissa High Court
Munjuka Mallick vs State Of Orissa ... Opposite on 18 March, 2024
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.518 of 2024
Munjuka Mallick ... Petitioner
Mr.S.Dwibedi, Advocate
-versus-
State of Orissa ... Opposite
Party
Mrs. S.Pattanaik, AGA
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 18.03.2024
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual /Physical Mode).
2. Learned counsel for the petitioner seeks for an Passover, but it appears from the record that since this is the second bail application U/S.439 of Cr.P.C., the petitioner is required to furnish information in terms of paragraph 26 of the judgment passed by the Apex Court in Kusha Duruka Vrs. State of Odisha; (2024) SCC Online SC 56, however, the Petitioner has not furnished such information. Thus, the Petitioner is hereby directed to comply the aforesaid direction passed in Kusha Duruka (Supra).
3. List this matter on 02.04.2024.
(G. Satapathy) Judge Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary kishore Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2024 18:27:51 Page 1 of 1