Abhimanyu Pradhan vs The State Of Odisha
2021 Latest Caselaw 659 Ori

                      CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                       CRLREV No.468 of 2020
                      Abhimanyu Pradhan                             ... Petitioner
                                                 - Versus -
                      The State of Odisha                           ... Opp. Party
                                                  -----------

                            I.A. No.537 of 2020
02.    20.01.2021           In the wake of the pandemic Covid-19, the case is taken up

                    through C.V.

                            This is an application for dispensing with filing of certified

                    copy of impugned judgment of conviction under Annexure-2.

                            Heard learned counsel for the petitioner.

                            Considering the submissions made by the learned counsel

                    for the petitioner, the prayer is allowed and filing of certified copy

                    of impugned judgment of conviction under Annexure-2 is

                    dispensed with for the time being and the same be filed within three

                    weeks hence.

                            The I.A. is disposed of.


                                                                  ..................
                                                                  S.Pujahari, J.

CRLREV No.468 of 2020

03. 20.01.2021 List this matter on 22nd January, 2021 for admission.

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DA                                                                S.Pujahari, J