Udayabhanu Subudhi vs State Of Odisha
2022 Latest Caselaw 5524 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.3625 of 2015

              Udayabhanu Subudhi                        ....                 Petitioner
                                                                Mr. J. Pal, Advocate
                                            -versus-
              State of Odisha                           ....              Opp. Party
                                                                 Mr. S.N. Das, ASC
                                         CORAM:
                                  JUSTICE G. SATAPATHY
                                          ORDER

Order No.                                13.10.2022

   15.        1.    This matter is taken up through Hybrid Arrangement (Virtual
              /Physical Mode).

2. Heard Mr. J. Pal, learned counsel appearing for the petitioner and Mr. S.N. Das, learned Additional Standing Counsel appearing for the State-opposite party.

3. Hearing is concluded and judgment is reserved.

(G. Satapathy) Judge Subhasmita