NARAYAN MOHAPATRA Vs. STATE OF ODISHA
LAWS(ORI)-2022-8-128
HIGH COURT OF ORISSA
Decided on August 03,2022

Narayan Mohapatra Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

S.PUJAHARI, J. - (1.)This matter is taken up through Hybrid mode.
(2.)The Petitioner apprehending his arrest in Badagada P.S. Case No.56 of 2021 registered for alleged commission of offences punishable under Ss. 420/409/471/468 IPC, has filed this petition for his release on pre-arrest bail.
(3.)Heard the learned counsel for the Petitioner and the learned counsel for the State.


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