Jada @ Basanta Malik vs State Of Odisha And Another
2022 Latest Caselaw 304 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.568 of 2020
             Jada @ Basanta Malik                   ....            Appellant
                                                   Mr. P.S. Nayak, Advocate
                                       -versus-
             State of Odisha and another            ....       Opposite Parties

                                                   Mr. Karunakar Gaya, ASC
                       CORAM:
                       JUSTICE S.K. PANIGRAHI
                                       ORDER

Order No. 11.01.2022

10. 1. The matter is taken up through video conferencing mode.

2. Heard Mr. R. Behera, learned counsel appearing on behalf of Mr. P.S. Nayak, learned counsel for the appellant and learned counsel for the State.

3. Hearing concluded and Judgment is reserved.

4. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Office Order dated 7th January, 2022.

(S.K. Panigrahi) Judge

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