Susanta K. Andapan @ vs State Of Odisha
2022 Latest Caselaw 4986 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.640 of 2022

              Susanta K. Andapan @                    ....         Appellant
              Kandhapan

                                    Mr. Julu Khansama, Advocate

                                         -versus-

              State of Odisha                         ....     Respondent

                                    Mr. Arupananda Das,
                                    Addl. Government Advocate

                                     CORAM:
                                JUSTICE S.K. SAHOO
                                      ORDER

Order No. 21.09.2022

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impunged judgment. Therefore, the defect no.5(d) as pointed out by the Stamp Reporter is removed.

Learned counsel for the appellant undertakes to remove the other defect as pointed out by the Stamp Reporter within a week.

Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo) Judge // 2 //

P