Alok Gochhayat vs State Of Odisha
2023 Latest Caselaw 4462 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.145 of 2016
            Alok Gochhayat                                                Appellant
                                                               Mr.H.B.Dash,Advocate
                                                -versus-
            State of Odisha                           ....                  Respondent
                                                                 Mr.S.K. Nayak, AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI
                                   ORDER

26.04.2023 Order No. Misc. Case No.127 of 2016

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

2. Heard.

3. There shall be stay realization of fine till disposal of the Appeal.

4. The Misc. Case is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge ORDER 26.04.2023 Order No. I.A. No.906 of 2023

09. 1. Mr.Himanshu Bhusan Dash, 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.

// 2 //

2. 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.

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge ORDER 26.04.2023 CRLA No.145 of 2023 Order No.

10. 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