Dhaneswar Kanhar vs State Of Odisha
2023 Latest Caselaw 9928 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA NO.336 OF 2016

                                   Dhaneswar Kanhar                      ....            Appellant
                                                                         Mr.R.B. Dash, Advocate,
                                                                                (Amicus Curiae).
                                                              -versus-
                                   State of Odisha                         ....       Respondent,
                                                                           Mr.D.K. Mishra, AGA.

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

                                                               ORDER

Order No. 23.08.2023

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

2. Heard learned Counsel for the Appellant and learned Counsel for the State.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(Dr.S.K.Panigrahi) Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 25-Aug-2023 11:38:14