Nityananda Nayak vs State Of Orissa
2021 Latest Caselaw 11309 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLREV No. 214 of 2021
                     Nityananda Nayak                           ....            Petitioner
                                                             Mr. Manas Chand, Advocate
                                                      -versus-
                     State of Orissa                             ....           Opposite Party
                                                                      Mr. S.S. Pradhan, AGA
                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                       ORDER
                                               03.11.2021

06. The matter is taken up by hybrid mode.

Heard Mr. Manas Chand, learned counsel for the petitioner and Mr. S.S. Pradhan, learned Additional Government Advocate.

Hearing is concluded.

Judgment is reserved.

Mr. Manas Chand, learned counsel for the petitioner submits that he will file copies of the citations he relies on in course of the day.

(Savitri Ratho) Judge puspa