Sk. Raja vs State Of Odisha
2021 Latest Caselaw 8208 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.227 of 2021
                 Sk. Raja                               ....          Petitioner
                                               Mr. Asok Mohanty, Sr. Advocate
                                           on behalf of Mr. Arun Kumar Budhia
                                            -versus-
                 State of Odisha                        ....      Opposite Party
                                                   Mr. Karunakar Gaya, A.S.C.

                            CORAM:
                            JUSTICE S.K. PANIGRAHI
                                           ORDER

05.08.2021 Order No.

05. 1. This matter is taken up by video conferencing mode.

2. Heard Mr. Asok Mohanty, learned Sr. Advocate for the petitioner and Mr. Karunakar Gaya, learned Addl. Standing Counsel for the State.

3. Hearing is concluded and judgment reserved.

4. In the meantime, no coercive action shall be taken against the petitioner till the pronouncement of the judgment.

( S.K.Panigrahi ) Judge LB