Raju Singh vs State Of Odisha
2023 Latest Caselaw 9690 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLA No.580 of 2023


                                         Raju Singh                              ....           Appellant

                                                                            Mr. Lalitendu Bhuyan, Adv.

                                                                     -versus-

                                         State of Odisha                        ....           Respondent

                                                                                     Mr. S.K. Nayak, AGA

                                                        CORAM:
                                                        MR. JUSTICE D. DASH
                                                        DR. JUSTICE S.K. PANIGRAHI

                                                                     ORDER

                  Order                                             21.08.2023
                  No.                                         (I.A. No.1282 of 2023)

05. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. Mr. Lalitendu Bhuyan, 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.

Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2023 16:45:27 // 2 //

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

                                          CRLA No.580 of 2023

06. 1. On the consent of the learned counsels for the parties,

we have heard the Appeal on merit.

2. Hearing being concluded; judgment is reserved.

                                .                                                    (D. Dash)
                                                                                       Judge




                                                                                (Dr. S.K. Panigrahi)
                                                                                        Judge


                      B.Jhankar





Digitally Signed

Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2023 16:45:27