Shek Abdul Jabar @ Sk. Sukuta & vs State Of Odisha
2021 Latest Caselaw 12995 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLREV No. 508 of 2021

                 Shek Abdul Jabar @ Sk. Sukuta & ....             Petitioners
                 Others
                                                Mr. S. Mohapatra, Advocate
                                          Versus
                 State of Odisha                   ....       Opposite Party
                                                      Mr. S.S. Pradhan, A.G.A.

                          CORAM:
                          JUSTICE SAVITRI RATHO

                                          ORDER

Order No. 21.12.2021

04. CRLREV No. 508 of 2021 & I.A. No.721 of 2021

1. This matter is taken up through hybrid mode.

2. This I.A. has been filed by the petitioners for dispensing with the filing the certified copy of the judgment dated 06.02.2020 passed by the learned 2nd Addl. Sessions Judge, Balasore in Criminal Appeal No.64/07 of 2013/2005.

3. It has been stated in the I.A. that the certified copy of the judgment has been filed by the co-accused persons in Criminal Revision No.462 of 2021.

4. List this case on 24.12.2021 along with Criminal Revision No.462 of 2021.

.........................

(Savitri Ratho) Judge Sukanta