SATYABRATA PANI Vs. STATE OF ORISSA
LAWS(ORI)-2022-1-59
HIGH COURT OF ORISSA
Decided on
January 12,2022
Satyabrata Pani
Appellant
VERSUS
STATE OF ORISSA
Respondents
JUDGEMENT
R.K.PATTANAIK, J. -
(1.)This matter is taken up by video conferencing mode.
(2.)Heard learned counsel for the petitioner, namely, Muna Pani and learned counsel for the State.
(3.)The plea of the bail in respect of the petitioner No.1 namely, Satyabrata Pani is not pressed by the learned counsel appearing for him.
(2.)Heard learned counsel for the petitioner, namely, Muna Pani and learned counsel for the State.
(3.)The plea of the bail in respect of the petitioner No.1 namely, Satyabrata Pani is not pressed by the learned counsel appearing for him.
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