Bishnu Singh vs State Of Odisha
2023 Latest Caselaw 2708 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1093 of 2022

              Bishnu Singh                          ....    Appellant

                                  Mr.S. Mohanty, Advocate

                                      -versus-

              State of Odisha                       ....   Respondent

                                  Mrs.Susamarani Sahoo,
                                  Addl. Standing Counsel

                                   CORAM:
                              JUSTICE S.K. SAHOO
                                   ORDER

Order No. 03.04.2023

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

Learned counsel for the State submits that she has received the copy of the appeal memo along with impugned judgment and copies of the interim applications. Accordingly, defect as pointed out by the S.R. is ignored 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 //