Raisingh Munda vs State Of Odisha
2023 Latest Caselaw 9029 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                JCRLA No.13 of 2017
            Raisingh Munda                                                    Appellant
                                                                        Mr.C.R. Sahoo &
                                                                         Mr.S.Mukherjee
                                                                              Advocates
                                              -versus-
            State of Odisha                         ....                    Respondent
                                                                Mr.P.K. Mohanty, ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

10.08.2023 Order No. I.A. No.53 of 2019

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

2. 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. 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

// 2 //

ORDER 10.08.2023 Order No. JCRLA No.13 of 2017

03. 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

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Designation: A.R.-CUM-SR.SECRETARY Reason: Authentication Location: OHC Date: 11-Aug-2023 13:13:20