Saiba Majhi vs State Of Odisha
2022 Latest Caselaw 2312 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.923 of 2019


     Saiba Majhi                     .........                       Appellant
                                                          Mr. Jagannath Kamila, Adv.

                                     -Versus-

     State of Odisha                 ........                        Respondent
                                                          Mrs. Saswata Patnaik, AGA

                                     CORAM:

                                     JUSTICE C.R. DASH
                                     JUSTICE M.S. SAHOO

                                            ORDER

20.04.2022 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. Learned counsel for the appellant is directed to file certified copy of the impugned Judgment by Friday (22.04.2022). S.R. be made thereafter.

3. List this matter after the S.R.

............................... C.R. Dash, J.

............................... M.S. Sahoo, J.

Subha