Lachhma @ Lachhmi Khemudu vs State Of Odisha
2023 Latest Caselaw 3555 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA NO.668 OF 2017

            Lachhma @ Lachhmi Khemudu               ....            Appellant
                                                    Mr. B. Nayak, Advocate.
                                         -versus-
            State of Odisha                          ....          Respondent
                                                    Mr.Sitikant Mishra, ASC.
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                        ORDER

17.04.2023 I.A. NO.1730 OF 2023 Order No.

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

2. Mr. B.Nayak, 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. Prayer of the learned Counsel for the Appellant is accepted as the learned Counsel for the State give his consent in submitting that he is also ready for hearing.

4. In view of above, the I.A. stands dismissed as not pressed.

(D. Dash), Judge.

(Dr. S.K. Panigrahi), Judge.

// 2 //

ORDER 17.04.2023 CRLA NO.668 OF 2017 Order No.

06. 2. Heard learned Counsel for the Appellant and learned Counsel for the State.

3. Hearing being concluded.

Judgment is reserved.

(D. Dash), Judge.

(Dr. S.K. Panigrahi) Judge.

Narayan