Manoj Kumar Nayak vs State Of Odisha
2021 Latest Caselaw 12981 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRLREV No. 265 of 2021
                    Manoj Kumar Nayak                         ....            Petitioner
                                                          Mr. Sujit Kumar Das, Advocate
                                                    -versus-
                    State of Odisha                            ....         Opposite Party
                                                                        Mr. P.C. Das, ASC


                            CORAM:
                            JUSTICE SAVITRI RATHO

Order No.                                     ORDER
                                             20.12.2021

03. The matter is taken up by hybrid mode.

It appears that CRLREV No. 265 of 2021 and CRLREV No. 266 of 2021 both arise out of the judgment passed by the learned Assistant Sessions Judge, Bonai in S.T. No. 32/22 of 2015 and Criminal Appeal No. 04 of 2016 of the court of learned Additional District Judge, Bonai.

Since photocopy of the L.C.R. has been received in CRLREV No. 266 of 2021 and both the cases shall be heard together, it is not necessary to download the photocopy of the L.C.R. in CRLREV No. 265 of 2021.

Mr. Sujit Kumar Das, learned counsel for the petitioner states that he has been unable to contact the petitioner who is working outside the State.

List this matter on 24.01.2022 along with CRLREV No. 266 of 2021.

(Savitri Ratho) Judge

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