Rashmi Ranjan Pal @ Aju vs State Of Odisha
2023 Latest Caselaw 9837 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLREV NO. 423 OF 2023
                                   Rashmi Ranjan Pal @ Aju                 ....           Petitioner,
                                                                         Mr.S. Mohapatra, Advocate
                                                                 -versus-
                                   State of Odisha                         ....       Opposite Party.
                                                                             Mr. S.K. Nayak, AGA.
                                             CORAM:
                                             MR. JUSTICE D.DASH
                                                        ORDER

22.08.2023 Order No.

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

2. Heard.

Admit.

3. Mr. D.P. Dhal, learned Senior Counsel and Mr. S.K. Nayak, learned Additional Government Advocate submit that since all the relevant papers as are required for the purpose have been enclosed with the Petition, there is no need to call for the record for hearing and disposal of this Revision on merit.

On consent of the learned Senior Counsel for the Petitioner and the learned Additional Government Advocate, the Revision is heard on merit.

Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

Signature Not Verified Narayan Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 04-Sep-2023 10:45:22