Surendra Munda vs State Of Odisha
2022 Latest Caselaw 2907 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  CRLA No.62 of 2016
                             Surendra Munda                             ....           Appellant
                                                                   Mr. A.K. Budhia, Advocate
                                                        -versus-
                             State of Odisha                            ....         Respondent
                                         Mr. S.S. Kanungo, Additional Government Advocate

                                        CORAM:
                                                  SHRI JUSTICE S. TALAPATRA
                                                  SHRI JUSTICE B. P. ROUTRAY
                                                      ORDER

28.6.2022 Order No.

21. 1. The matter is taken up through Hybrid mode.

2. Heard Mr. A.K. Budhi, learned counsel appearing for the Appellant as well as Mr. S.S. Kanungo, learned Additional Government Advocate for Opposite Party - State.

3. Hearing concluded. Judgment reserved.

( S. Talapatra) Judge

( B.P. Routray) Judge C.R. Biswal / M.K.Panda