Malati Sahu vs State Of Odisha
2021 Latest Caselaw 8540 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                           RSA No.411 of 2006

             Malati Sahu                            ....            Appellant
                                                Mr.S.P.Mishra, Sr. Advocate

                                         -versus-
             State of Odisha                         ....         Respondent
                                                          Mr.A.R.Dash, ASC

                       CORAM:
                       MR. JUSTICE D.DASH

                                         ORDER

   Order                                13.08.2021
   No.

       17.   1.      This matter is taken up through hybrid arrangement

(virtual/physical mode).

2. Heard learned counsel for the Appellant and the learned counsel for the Respondent. Perused the judgments passed by the Courts below.

3. Hearing is concluded.

Judgment is reserved.

(D.Dash) Judge Basu