Lipun Dehury @ Lipan Dehury vs State Of Odisha
2023 Latest Caselaw 2866 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.391 of 2017
                 Lipun Dehury @ Lipan Dehury     ....           Appellant
                                          Mr. Partha Sarathi Nayak, Adv.
                                       -versus-
                 State of Odisha                ....          Respondent
                                                   Mr. S. Kanungo, ASC

                         CORAM:
                         MR. JUSTICE D. DASH
                         DR. JUSTICE S.K. PANIGRAHI
                                      ORDER

     Order                          05.04.2023
     No.                    (CRLA Nos.390 and 391 of 2017)

22. 1. Both the matters are taken up through hybrid

arrangement (virtual / physical) mode.

2. Heard learned Counsel for the Appellants and learned

Additional Standing Counsel for the State.

3. Hearing being concluded; judgment is reserved.

             .                                            (D. Dash)
                                                            Judge




                                                     (Dr. S.K. Panigrahi)
                                                             Judge

B.Jhankar