Kartik Parimanik vs State Of Odisha
2023 Latest Caselaw 15672 Ori

Orissa High Court

Kartik Parimanik vs State Of Odisha on 6 December, 2023

Bench: D.Dash, G.Satapathy

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.283 of 2012
            Kartik Parimanik                                                  Appellant
                                                                           Mr.A.P.Bose,
                                                                              Advocate
                                              -versus-
            State of Odisha                         ....                   Respondent
                                                                   Mr.G.N.Rout, ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY
                                       ORDER

06.12.2023 Order No. I.A. No.162 of 2023

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

2. Learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. He submits that even today if the Court pleases, he is ready for hearing.

2. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is also ready for hearing.

3. The I.A. is accordingly disposed of.

(D. Dash) Judge

(G.Satapathy) Judge

// 2 //

ORDER 06.12.2023 Order No.

31. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken up.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G.Satapathy) Judge

Basu

Designation: ASST. REGISTRAR-CUM-SR. SECRETARY

Location: HIGH COURT OF ORISSA : CUTTACK Date: 08-Dec-2023 19:24:23