Narayan Sahu vs State Of Odisha
2023 Latest Caselaw 8768 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.538 of 2023
            Narayan Sahu                                               Appellant
                                                                     Mrs.B.Dash,
                                                                       Advocate
                                           -versus-

            State of Odisha                            ....           Respondent
                                                               Mr.P.K.Mohanty,
                                                                          ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

08.08.2023 Order No. I.A. No.1188 of 2023

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

2. Mrs.B.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. She submits that even today if the Court pleases, she 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 08.08.2023 Order No. CRLA No.538 of 2023

06. 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: 11-Aug-2023 16:33:59