Dhiren Kumar Barik vs State Of Odisha & Ors
2021 Latest Caselaw 8795 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WP(C) No. 571 of 2021

            Dhiren Kumar Barik                   .....                     Petitioner
                                                             Mr. S.K. Dash, Advocate
                                           - Versus-
.           State of Odisha & Ors.               .....                    Opp. Parties
                                                                  Mr. D.K. Mohanty,
                                                              Addl. Standing Counsel
                          CORAM:
                              DR. JUSTICE B.R. SARANGI


                                           ORDER

24.08.2021 Order No. This matter is taken up through hybrid mode.

2. Since counter affidavit has already been filed on behalf of opposite parties no.2 and 3, the direction given, vide order dated 09.08.2021, for personal appearance of opposite party no.3-Deputy Inspector General of Police, Odisha Police State Headquarter, Cuttack is dispensed with.

3. Heard Mr. S.K. Dash, learned counsel for the petitioner and Mr. D.K. Mohanty, learned Addl. Standing Counsel for the State.

4. Hearing is concluded and judgment reserved.

                                                     (DR. B.R. SARANGI)
GDS                                                        JUDGE