JCRLA/71/2005
2021 Latest Caselaw 6349 Ori

                                     JCRLA No.71 of 2005




07.        11.06.2021            This matter is taken up through Video Conferencing
                        mode under "To Be Mentioned" category.
                                 Heard Ms. Sasmita Nanda, learned Amicus Curiae for
                        the Appellant and Mrs. Saswata Patnaik, learned Additional
                        Government Advocate for the State.
                                 Further hearing is taken up.
                                 It may be noted that this matter was taken up for
                        hearing on 21.01.2021. On that day, we had dictated the
                        judgment. But, for the reasons beyond our control, the
                        judgment could not be finalized.
                                 Hearing is concluded.
                                 Judgment is prepared vide separate sheet and signed.




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

(S. K. Mishra) Judge

......................... (Savitri Ratho) Judge BJ