Ghasiram Singh vs State Of Odisha
2022 Latest Caselaw 5081 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLREV No. 655 of 2005



                    Ghasiram Singh                            ....                Petitioner
                                           Mr. Bhabani Shankar Das Parida, Advocate
                                                -versus-
                    State of Odisha                         ....       Opposite Party
                                                  Mr. J. Katikia, Addl. Govt. Advocate

                    CORAM:
                    THE CHIEF JUSTICE
                                                ORDER

Order No. 23.09.2022

06. 1. Hearing concluded. Judgment is reserved.

2. Learned counsel for the parties are permitted to file their respective written notes of submission within three days.

(Dr. S. Muralidhar) Chief Justice

S.K. Jena/Secy.