Manasi @ Sansai Bhatra vs State Of Odisha
2023 Latest Caselaw 1577 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.125 of 2018
            Manasi @ Sansai Bhatra                                 Appellant
                                                                Mr.P.K. Rout
                                                                   Advocate
                                         -versus-

            State of Odisha                            ....       Respondent
                                                             Mr.S.K. Nayak,
                                                                      AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI
                                      ORDER

20.02.2023 Order No. Misc. Case No.327 2018

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

2. Mr.Rout, 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.

3. 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 ready for hearing.

4. The Misc. Case is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 20.02.2023 Order No. CRLA No.125 of 2018

08. 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

(Dr.S.K.Panigrahi) Judge

Basu