Nepal Chandra Sahu vs State Of Odisha
2022 Latest Caselaw 6046 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      JCRLA No.29 of 2011
                   Nepal Chandra Sahu                      ....           Appellant
                                                                   Mr.S. Mohanty,
                                                                         Advocate

                                               -versus-

                   State of Odisha                         ....         Respondent
                                                                    Miss.S.Mishra,
                                                                        Addl. S.C.
                           CORAM:
                           MR. JUSTICE D.DASH
                           Dr.JUSTICE S.K.PANIGRAHI
                                               ORDER

28.10.2022 Order No.

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

2. Heard Mr.Samarendra Mohanty, learned counsel for the Appellant and Miss.Samapika Mishra, learned Additional Standing Counsel for the State.

3. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge

Basu