Gopal Krushna Behera vs Republic Of India
2022 Latest Caselaw 342 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          CRA No.275 of 2000
                    Gopal Krushna Behera                        ....            Appellant
                                                        Mr. B. N. Mohanty, Advocate
                                                 -versus-
                    Republic of India                           ....          Respondent
                                                     Mr. Sarthak Nayak, CBI Counsel

                               CORAM:
                               SHRI JUSTICE B. P. ROUTRAY
                                              ORDER

12.01.2022 Order No.

17. 1. The matter is taken up through virtual mode.

2. Heard Mr. B.N. Mohanty, learned counsel for Appellant and Mr. S. Nayak, for Republic of India.

3. Hearing concluded. Judgment reserved.

4. Both parties are at liberty to file their respective written notes of submission and citations, if any, within seven days from today.

5. Copy of this order be uploaded in the High Court's Official Website as per Court's Notice No.514 dated 7th January, 2022.

( B.P. Routray) Judge M.K.Panda