Pradeep Kishan & Another vs State Of Odisha
2022 Latest Caselaw 7444 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.590 of 2017
            Pradeep Kishan & Another                            Appellants
                                                             Mr.A.K.Budhi,
                                                                 Advocate
                                        -versus-

            State of Odisha                            ....      Respondent
                                                             Mr.S.K.Nayak,
                                                                     AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    Mr.SASHIKANTA MISHRA
                                      ORDER

15.12.2022 Order No. I.A. No.5510 of 2022

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

2. Mr.Budhia, learned counsel for the Appellants, instead of pressing this application for grant of bail, prays for hearing of this Appeal on merit subject to the convenience of the Court.

3. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is ready for hearing.

4. The I.A. is accordingly disposed of.

(D. Dash) Judge

(Sashikanta Misrha) Judge

// 2 //

ORDER Order No. 15.12.2022 CRLA No.590 of 2017 & CRLA No.619 of 2017

08. 1. On the consent of learned counsels for the parties, the final hearing of these Appeals is taken up as those arise from one judgment of conviction.

2. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(Sashikanta Misrha) Judge

Basu