Mr. P.K. Samantaray vs State Of Odisha And Others
2022 Latest Caselaw 5687 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.A. Nos.454, 455, 456, 457, 490, 491, 492 and 505 of 2017


              Bishnupriya Nahak @ Sahoo                   ....
              (In W.A. No.454 of 2017)
              Bikram Kumar Behera
              (In W.A. No.455 of 2017)
              Dambarudhar Behera
              (In W.A. No.456 of 2017)
              Prasanna Kumar Behera
              (In W.A. No.457 of 2017)                               Appellants
              Ajaya Kumar Das
              (In W.A. No.490 of 2017)
              Purnendu Kumar Thatai
              (In W.A. No.491 of 2017)
              Prafulla Kumar Majhi
              (In W.A. No.492 of 2017)
              Ashis Mishra
              (In W.A. No.505 of 2017)
                                               Mr. P.K. Samantaray, Advocate

                                           -versus-
              State of Odisha and others                  ....   Respondents
                                                           Mr. M.K. Khuntia
                                             Additional Government Advocate

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE CHITTARANJAN DASH
                                            ORDER

18.10.2022 Order No.

03. In view of the Judgment of this Court in Gagan Bihari Patra v.

State of Odisha 2022 SCC OnLine Ori 2957, these appeals are dismissed.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S. Behera