JCRLA/156/2005
2021 Latest Caselaw 6350 Ori

                                     JCRLA No.156 of 2005




15.        11.06.2021            This matter is taken up through Video Conferencing
                        mode under "To Be Mentioned" category.
                                 Heard Mr. Bharat Bhusan Routray, learned counsel
                        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 26.02.2021. 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 sheets and signed.




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

(S. K. Mishra) Judge

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