Bhanja Mohakud vs State Of Odisha
2022 Latest Caselaw 7422 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.9 of 2017
                Bhanja Mohakud                  ....                 Appellant
                                                               Mr.J.K.Nayak,
                                                                    Advocate
                                            -versus-

                State of Odisha                         ....       Respondent
                                                                 Mr.S.Nayak,
                                                                  Addl. G.A.
                        CORAM:
                        MR. JUSTICE D.DASH
                        MR. JUSTICE G.SATAPATHY
                                            ORDER

14.12.2022 Order No.

10. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard Mr.J.K.Nayak, learned counsel for the appellant and Mr.S.Nayak, learned Addl. Government Advocate.

3. Hearing is concluded and judgment is reserved.

(D. Dash) Judge

( G.Satapathy) Judge

kishore