Jalandhar Kadraka vs State Of Orissa
2023 Latest Caselaw 9926 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLA No.469 of 2016
                                         Jalandhar Kadraka                   ....         Appellant
                                                                        Mr. Tukuna Ku. Mishra, Adv.

                                                                    -versus-

                                         State of Orissa                       ....             Respondent

Mr. S. K. Nayak, AGA

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 23.08.2023

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

(virtual / physical) mode.

2. Heard learned counsel for the Parties.

3. Hearing being concluded; judgment is reserved.

                                 .                                                       (D. Dash)
                                                                                           Judge

(Dr. S.K. Panigrahi) Judge

B.Jhankar

Signature Not Verified Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Aug-2023 16:00:55