Binod Chandra Rath vs State Of Odisha
2022 Latest Caselaw 6732 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRLMC No.1916 of 2021
               Binod Chandra Rath                        ....             Petitioner
                                                         Mr. M.K. Rath, Advocate

                                              -Versus-

               State of Odisha                           ....        Opposite Party
                                                          Mr. S.S. Mohapatra, ASC
                          CORAM:
                          MR. JUSTICE R.K. PATTANAIK

                                             ORDER

       Order                                18.11.2022
       No.
       06.     1       Heard learned counsel for the parties.

2. Written note of submission along with citation of the Apex Court in P.S. Rajya Vrs. State of Bihar reported in 1999(3) Crimes 9 (SC) is received from the learned counsel for the petitioner and the same be kept in record.

3. Hearing concluded. Order is reserved.

4. Interim order passed by this Court earlier shall remain in force till delivery of judgment.

(R.K. Pattanaik) Judge

TUDU