Siba @ Srikanta Sahoo vs State Of Odisha
2023 Latest Caselaw 15688 Ori

Orissa High Court

Siba @ Srikanta Sahoo vs State Of Odisha on 6 December, 2023

Bench: D.Dash, G.Satapathy

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                JCRLA No.53 of 2018
            Siba @ Srikanta Sahoo                                             Appellant
                                                                          Mr.S.R.Mulia,
                                                                              Advocate
                                              -versus-
            State of Odisha                         ....                     Respondent
                                                             Mrs.Saswata Patnaik, AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G.SATAPATHY

                                       ORDER

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

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

2. The Vakalatnama filed by Mr.S.R.Mulia, learned counsel and his associates on behalf of the Appellant is accepted.

3. 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 her consent in submitting that she 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.

03. 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