Prasanta Dandia @ Kaira vs State Of Odisha
2023 Latest Caselaw 3412 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.662 of 2018
            Prasanta Dandia @ Kaira                                        Appellant
                                                            Mr.S.K. Mohanty,Advocate
                                                -versus-
            State of Odisha                           ....                   Respondent
                                                                  Mr.S.K. Nayak, AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI
                                   ORDER

13.04.2023 Order No. I.A. No.1626 of 2018

07. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Mr.Subodh Kumar Mohanty, learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. He submits that even today if the Court pleases, he is ready for hearing.

3. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is also ready for hearing.

4. The I.A. is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 13.04.2023 Order No. CRLA No.662 of 2018

08. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken up.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

Basu