Rukesh Deep vs State Of Odisha
2023 Latest Caselaw 2706 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1134 of 2022

              Rukesh Deep                       ....      Appellant


                                 Ms.M.R. Badajena, Advocate

                                     -versus-

              State of Odisha                   ....     Respondent

                                 Mrs. Susamarani Sahoo,
                                 Addl.Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                   ORDER

Order No. 03.04.2023

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

None appears on behalf of the appellant. Learned counsel for the State submitted that she has not received the copy of the appeal memo along with impugned judgment and copies of the interim applications.

Let a copy of the appeal memo along with the impugned judgment and the interim applications be served on the learned counsel for the State during course of this week.

List this matter on 10.04.2023.

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