Atmananda Kharsel & Another vs State Of Odisha
2023 Latest Caselaw 3676 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.738 of 2021
            Atmananda Kharsel & Another                          Appellants
                                                             Mr.R.N. Nayak,
                                                                  Advocate
                                         -versus-

            State of Odisha                         ....           Respondent
                                                           Mr.S.S.Mohapatra,
                                                                       ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr. JUSTICE S.K.PANIGRAHI




                                      ORDER

18.04.2023 Order No. I.A. No.1338 of 2021

04. 1. The matter is taken through hybrid arrangement (virtual/physical) mode.

2. Learned counsel for the Appellants, 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 Appellants is accepted as the learned counsel for the State gives his consent in submitting that he is ready for hearing.

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 18.04.2023 Order No. CRLA No.738 of 2021

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

2. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

Himansu