Kulamani Behera vs State Of Orissa
2021 Latest Caselaw 9009 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                    JCRLA No.74 of 2011 and CRLA No.30 of 2012

              In JCRLA No.74 of 2011
              Kulamani Behera                       ....            Appellant
                                                  Mr. B.K. Ragada, Advocate
                                          -versus-
              State of Orissa                       ....          Respondent
                                                    Mr. M.S. Sahoo, A.G.A.

              In CRLA No.30 of 2012
              Sukanti Behera                         ....             Appellant
                                                                       None
                                          -versus-
              State of Orissa                        ....         Respondent
                                                     Mr. M.S. Sahoo, A.G.A.

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE B.P. ROUTRAY
                                        ORDER

26.08.2021 Order No.

12. 1. Arguments are concluded. Judgment is reserved.

2. Both the parties are permitted to file their respective written note of arguments and judgments relied upon, if any, within one week.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray ) Judge S.K. Guin