State Of Orissa vs Nabakrushna Padhi
2022 Latest Caselaw 2982 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLLP No.28 of 2006

     State of Orissa                         .........               Appellant
                                                       Mr. Ajaya Kumar Nanda, AGA
                                      -Versus-

     Nabakrushna Padhi                       ..........                Respondent


                                      CORAM:

                                      JUSTICE S. TALAPATRA
                                      JUSTICE B.P. ROUTRAY

                                             ORDER

05.07.2022 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. Heard Mr. Nanda, learned counsel appearing for the appellant- State on the prayer for leave from this Court in order to file appeal against the judgment of acquittal from the charge under Section 302 of the IPC.

3. Issue notice on the respondent.

4. Steps be taken by the appellant within a week from today by Registered Post with A.D. Notice is made returnable on 08.08.2022.

(S. Talapatra) Judge

(B.P. Routray) Judge Subhasis