Banamali Nahak vs State Of Odisha
2021 Latest Caselaw 12609 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.4118 of 2021

              Banamali Nahak                      ....        Petitioner

                                   Mr. J. Sahoo, Advocate

                                       -versus-
              State of Odisha                     ....        Opp. Party

                                   Mr. J.P. Patra,
                                   Addl. Standing Counsel

                                   CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 07.12.2021

05. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

Learned counsel for the petitioner submitted that though the occurrence in question took place on 21.01.2007 but the petitioner was taken into custody on 11.05.2021 and in the meantime, some of the co-accused persons have faced trial in two cases and they were acquitted as none of the witnesses supported the prosecution case.

Learned counsel for the petitioner files the certified copies of the judgments in respect of the co-accused persons in Court today which are taken on record.

Mr. J.P. Patra, learned counsel for the State submitted that the matter may be taken up next week.

As prayed for, list this matter on 14.12.2021.

( S.K. Sahoo) Judge // 2 //

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