Surendra Kumar Patra vs. State Of Odisha
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02.12.2020
This matter is taken up through video conferencing.
None appears on behalf of the petitioner on call.
Shri T.K. Satapathy, learned counsel appearing for the State (GST) submits that the matter has become infructuous as the petitioner has already been released on bail by the court below on 6.3.2020. Accordingly, the BLAPL is dismissed for non- prosecution.
.…………….......….…….. B.P. Routray, J.
BKB
BLAPL No.998 of 2020
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