Mukund Namdev Sable vs State Of Odisha
2021 Latest Caselaw 11311 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLREV No. 196 of 2021
                     Mukund Namdev Sable                     ....             Petitioner
                                                   Mr. Budhadev Routray, Sr. Advocate
                                                     along with Mr. J. Biswal, Advocate
                                                   -versus-
                     State of Odisha                         ....           Opposite Party
                                                                    Mr. K.K. Nayak, ASC
                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                     ORDER
                                             03.11.2021

04. The matter is taken up by hybrid mode.

Heard Mr. Budhadev Routray, learned Senior Advocate along with Mr. J. Biswal, learned counsel for the petitioner and Mr. K.K. Nayak, learned Additional Standing Counsel.

Hearing is concluded.

Judgment is reserved.

(Savitri Ratho) Judge puspa