Aurobindo Santra & Ors vs State Of Odisha
2023 Latest Caselaw 9276 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLMC. No. 2531 of 2023
                      Aurobindo Santra & Ors          ...                                 Petitioners

                                                                            Mr. J.R.Dash , Advocate

                                                             -Versus -
                      State of Odisha                         ....                    Opposite Party

                                      CORAM:
                                        JUSTICE SASHIKANTA MISHRA

                                                     ORDER

14.08.2023 Order No.

04.

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner and learned Addl. Standing counsel for the State.

3. Mr. B. Bhuyan. learned counsel appearing for the EOW submits that the point raised by the petitioner in the present application has already been answered by a Co-ordinate Bench and that he would like to produce the said judgment for perusal of this Court.

4. List this matter on 04.09.2023.

5. Mr. Bhuyan shall submit the judgment by way of memo after serving copy on the counsel for the petitioner.

6. In the meantime, if an application is moved on behalf of the accused seeking adjournment, the same shall be considered by the Court below having due regard to the date fixed for hearing of this case.

Signature Not Verified
Digitally Signed
Signed by: DEEPAK PARIDA                                                 (Sashikanta Mishra)
Reason: Authentication
Location: OHC, Cuttack                                                        Judge
Date: 17-Aug-2023 11:14:06


           Deepak