Manoj Kumar Mohanty vs State Of Odisha
2023 Latest Caselaw 10022 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLA No.20 of 2001

                      Manoj Kumar Mohanty                 ....       Appellant

                                          Mr. Anshuman Ray, Advocate

                                               -versus-

                      State of Odisha                     ....        Respondent

                                          Mr.Manoranjan Mishra,
                                          Addl. Standing Counsel

                                        CRLA No.21 of 2001

                      Narendra Sethi                      ....       Appellant

                                          Mr. Anshuman Ray, Advocate

                                               -versus-

                      State of Odisha                     ....        Respondent

                                          Mr.Manoranjan Mishra,
                                          Addl. Standing Counsel

                                           CORAM:
                                      JUSTICE S.K. SAHOO
                                            ORDER

Order No. 24.08.2023

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

Heard Mr.Anshuman Ray, learned counsel for the appellants in both the cases and Mr. Manoranjan Mishra, learned Addl. Standing Counsel for the State.

Hearing is concluded and judgment is reserved.

( S.K. Sahoo) Signature Not Verified Judge Digitally Signed PKSahoo Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 24-Aug-2023 17:23:59