Dara Singh @ Rabindra Kumar Pal vs State Of Odisha
2021 Latest Caselaw 8587 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No. 556 of 2007



                 Dara Singh @ Rabindra Kumar Pal     ....            Appellant
                                            Mr. Chitta Ranjan Sahu, Advocate
                                         -versus-
                 State of Odisha                     ....          Respondent
                                                        Mrs. Saswata Pattnaik
                                             Additional Government Advocate


                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE B.P. ROUTRAY


                                           ORDER

Order No. 16.08.2021

12. 1. Hearing is concluded and judgment reserved.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.