Dandua @ Brajabandhu vs State Of Odisha
2022 Latest Caselaw 5297 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.699 of 2022

              Dandua @ Brajabandhu                         ....        Appellant
              Mallik

                                        Mr.C.R. Satpathy, Advocate

                                            -versus-
              State of Odisha                              ....     Respondent

                                        Mr. Rajesh Tripathy
                                        Addl. Standing Counsel
                                          CORAM:

                                  JUSTICE S.K. SAHOO
                                         ORDER

Order No. 30.09.2022

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

Learned counsel for the appellant undertakes to remove the defects as pointed out by the Stamp Reporter within one week after the reopening of the Court after the ensuing Durga Puja holidays.

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impugned judgment.

Heard.

Admit.

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

( S.K. Sahoo) Judge PKSahoo