Jogeswar Halder vs State Of Odisha
2023 Latest Caselaw 9711 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                BLAPL No. 1946 of 2023

                              Jogeswar Halder                 ....                  Petitioner
                                                                   Mr. S.K. Parida, Advocate

                                                        -versus-

                          State of Odisha                     ....             Opposite Party
                                                                        Mr. K.K. Gaya, ASC

                                             CORAM: JUSTICE V. NARASINGH

                                                      ORDER

21.08.2023 Order No.

03. 1. Learned counsel for the petitioner has placed on record the judgments indicating infraction of the statutory provisions, on the basis of which he seeks release.

2. Learned counsel for the State seeks an adjournment to go through the same.

3. Accordingly, list this matter on 05.09.2023.

(V. NARASINGH) Judge Santoshi

Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa Date: 22-Aug-2023 19:05:48