Sambhu Beck vs State Of Odisha
2022 Latest Caselaw 3697 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   JCRLA No. 56 of 2015

                  Sambhu Beck                  ....         Appellant
                                         Mr. Mohit Agrawal, Advocate
                                      -versus-
                  State of Odisha              ....       Respondent
                                           Ms. Saswata Patnaik, AGA
                                 CORAM:
                                JUSTICE S. TALAPATRA
                                JUSTICE M. S. SAHOO

                                                 ORDER

Order No. 04.08.2022

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

2. Heard Mr. Mohit Agrawal, learned counsel for the appellant and Ms. S. Patnaik, learned Addl. Govt. Advocate for the State.

3. Hearing is complete.

4. Judgment stands reserved.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

RRJena/GS