Jogeswar Halder vs State Of Odisha
2023 Latest Caselaw 3089 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         BLAPL No. 1946 of 2023

                 Jogeswar Halder                     ...                   Petitioner
                                                          Mr. S.K. Parida, Advocate
                                               -versus-

                 State of Odisha                     ....             Opposite Party
                                                               Mr. K.K. Gaya, ASC

                                   CORAM: JUSTICE V. NARASINGH

                                             ORDER

10.04.2023 Order No.

02. 1. Heard learned counsel for the petitioner and learned counsel for the State.

2. Learned counsel for the petitioner relies on the judgment of the Apex Court in the case of Arif Khan alias Agha Khan v. State of Uttarakhand reported in AIR 2018 SC 2123 and in the case of Boota Singh & Others v. State of Haryana reported in (2021) 82 OCR (SC)-667.

3. Copies of the same has been given to the learned counsel for the State who seeks an adjournment to address the Court on issue involved.

4. List this matter on 24.04.2023.

                                                               (V. NARASINGH)
Ayesha                                                              Judge