Tanoj Kumar Naik @ Sahil vs State Of Orissa & Another
2021 Latest Caselaw 12096 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLREV No. 96 of 2021

                 Tanoj Kumar Naik @ Sahil        ....                Petitioner
                                                Mr. Debabrata Dash, Advocate

                                           Versus
                 State of Orissa & Another       ....             Opp. Parties
                                          Mr. Sibani Shankar Pradhan, A.G.A.


                          CORAM:
                          JUSTICE SAVITRI RATHO

                                          ORDER

Order No.                                23.11.2021

   11.      1.       This matter is taken up through hybrid mode.

2. Heard Mr. Debabrata Dash, learned counsel for the petitioner and Mr. Sibani Shankar Pradhan, learned Addl. Government Advocate for the State.

3. Hearing is concluded and Judgment is reserved.

4. Mr. Sibani Shankar Pradhan, learned Addl. Government Advocate is directed to file statement of the victim recorded under section 164 Cr.P.C., the social investigation report and the post mortem examination report.

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

(Savitri Ratho) Judge Sukanta