Ulaka Raisulu vs State Of Odisha
2022 Latest Caselaw 2947 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.651 of 2005

              Ulaka Raisulu                          ....               Petitioner
                                                          Mr.J.R.Dash, Advocate
                                          Versus
              State of Odisha                        ....                      Opp. Party

                    CORAM:
                      JUSTICE SAVITRI RATHO

                                         ORDER

30.06.2022 Order No.

07. This matter is taken up by hybrid mode under the heading "To be Mentioned."

2. Heard Mr.J.R.Dash, learned counsel for the petitioner further.

3. Mr. Dash, learned counsel for the petitioner on examination of lower Court records submits that the petitioner has remained in custody from 29.09.2004 and has been released on bail after 17.11.2004.

4. Further hearing is concluded and judgment is reserved.

......................... Savitri Ratho Judge

Bichi