Premdan Takri vs State Of Odisha
2023 Latest Caselaw 4166 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.3295 of 2023

              Premdan Takri                         ....      Petitioner

                                   Mr. A. Mishra, Advocate

                                         -versus-

              State of Odisha                       ....      Opp. Party

                                   Mr. Manoranjan Mishra,
                                   Addl. Standing Counsel

                                   CORAM:
                               JUSTICE S.K. SAHOO
                                     ORDER

Order No. 21.04.2023

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the State submits that he has not received the case diary and seeks some time to obtain the same.

Learned counsel for the petitioner submitted that the co-accused persons after facing trial have been acquitted.

List this matter in the week commencing from 01.05.2023.

Let the learned counsel for the petitioner supply the deposition copies of all the witnesses and the copy of the judgment of acquittal of co-accused to the learned counsel for the State in the meantime.

p                                                 ( S.K. Sahoo)
                                                      Judge
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