Sibabanda Chhuria vs State Of Odisha
2022 Latest Caselaw 6804 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
           (CRLA No.1 of 2012 & CRLA No.149 of 2016)


         In CRLA No.1 of 2012
        Sibabanda Chhuria                    ....           Appellant

                                                  Mr. D.P. Dhal, Adv.

                                -versus-

        State of Odisha                     ....           Respondent

Mr. S.K. Nayak, AGA

In CRLA No.149 of 2016 Tian @ Atmaram Chhuria .... Appellant

Ms. Geetanjali Majhi, Adv.

-versus-

State of Odisha .... Respondent

Mr. S.K. Nayak, AGA

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 22.11.2022

10. 1. Both the matters are taken up through hybrid

arrangement (virtual / physical) mode.

// 2 //

2. Heard learned Counsel for the Appellants and learned

Additional Government Advocate for the State.

3. Hearing being concluded, judgment is reserved.

            .                                           (D. Dash)
                                                          Judge

(Dr. S.K. Panigrahi) Judge B.Jhankar