Santosh Kumar Naik vs State Of Orissa
2022 Latest Caselaw 6468 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 JCRLA No.20 of 2012

              Santosh Kumar Naik                      ....         Appellant
                                                             Mr.C.R. Sahu,
                                                                 Advocate

                                          -versus-

              State of Orissa                         ....       Respondent
                                                             Miss.S.Mishra,
                                                                      ASC

                      CORAM:
                      MR. JUSTICE D.DASH
                      MR. JUSTICE SASHIKANTA MISHRA
                                          ORDER

10.11.2022 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard Mr.Chittaranjan Sahu, learned counsel for the Appellant and Miss.Samapika Mishra, learned Additional Standing Counsel.

3. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(S.Mishra) Judge.

Basu