Unknown vs State Of Orissa
2023 Latest Caselaw 9840 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        CRLA No.362 of 2015
                                        CRLA No.316 of 2015
                                               &
                                         CRLA No.7 of 2016

                                                     Appellant
                  Aju Singh                       ... Ms.Geetanjali Majhi
                  (In CRLA No.362 of 2015)          (Advocate)

                                                      Appellant
                  Sureshan Naik                       Mrs.Bharati Dash
                  (In CRLA No.316 of 2015)            (Advocate)
                  Tikeswar Naik @ Runi                Appellant
                  Mahalal                             Mr.J. Sahoo (Advocate)
                  (In CRLA No.7 of 2016)

                                              -versus-
                  State of Orissa                 ...                 Respondent
                  (In CRLANos.362,316 of                 Mr. Sonak Mishra, ASC
                  2015 & 7 of 2017)
                           CORAM:
                           MR. JUSTICE D.DASH
                           DR. JUSTICE S.K.PANIGRAHI
                                          ORDER

    Order No.                            22.08.2023
        19.       1.       This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. Heard learned counsel for the Appellants and learned Additional Standing Counsel for the Respondent.

3. The hearing being concluded; judgment is reserved.

4. Accepting the submission of the learned counsel for the parties, they are permitted to file the written note of submissions within a period of seven days hence.

(D. Dash), Judge Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 25-Aug-2023 18:00:45 (Dr. S.K.Panigrahi) Judge H