Bai@Balaram Giri vs State Of Odisha
2023 Latest Caselaw 8692 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.389 of 2023
            Bai@Balaram Giri                                          Appellant
                                                              Mr.B.S.Das Parida,
                                                                      Advocate
                                           -versus-

            State of Odisha                            ....           Respondent
                                                                 Mr.D.K.Mishra,
                                                                         AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

07.08.2023 Order No. I.A. No.849 of 2023

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

2. Mr.B.S.Das Parida, 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. 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 ready for hearing.

4. The I.A is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 07.08.2023 Order No. CRLA No.389 of 2023

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

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

Signature Not Verified Gitanjali Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 09-Aug-2023 15:46:41