INDRAJIT MADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Office has pointed out that in paragraph-4 of the order dated 21. 03.2024, the date of adjournment has been typed as 4/3/2024 in place of 4/4/2024.

(2.) Since the case has been listed today along with the other bail applications there is no necessity to make a correction in the order dtd. 21/3/2024 and it is directed that the date '4/3/2024' mentioned in paragraph-4 of the order dtd. 21/3/2024 will be read as '4/4/2024".

(3.) This bail application has been listed before me, as BLAPL No. 11572 of 2023 filed by co-accused Vikkey Singh and Mukesh Kumar has been disposed of by me on 22/12/2023.