LAWS(ORI)-2024-7-51

PRITIKANTA MOHANTA Vs. STATE OF ODISHA

Decided On July 19, 2024
Pritikanta Mohanta Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) On oral prayer made by the learned counsel for the Petitioner, he is permitted to correct a place name in his bail application.

(3.) Consolidated cause title of the bail application be filed within three working days.