Bhimsen Jena & Ors vs State Of Orissa
2021 Latest Caselaw 12183 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLREV No. 676 of 2011

                    Bhimsen Jena & Ors.                      ....             Petitioners
                                                       Mr. Shaktidhar Das, Sr. Advocate
                                             along with Mr. Haripad Mohanty, Advocate
                                                    -versus-
                    State of Orissa                          ....        Opposite Party
                                                                   Mr. P.C. Das, ASC
                                                     Mr. Sidheswar Mohanty, Advocate
                                                                     (For Informant)

                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                      ORDER
                                              25.11.2021

22. The matter is taken up by hybrid mode.

Heard Mr. Shaktidhar Das, learned Senior Advocate along with Mr. Haripad Mohanty, learned counsel for the petitioners, Mr. P.C. Das, learned Additional Standing Counsel and Mr. Sidheswar Mohanty, learned counsel for the informant.

Hearing is concluded.

Judgment is reserved.

Mr. P.C. Das, learned Additional Standing Counsel is directed to file the case diary for perusal of the Court.

(Savitri Ratho) Judge

puspa