Babuli @ Babula Naik vs State Of Odisha
2023 Latest Caselaw 158 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               JCRLA No.71 of 2019
            Babuli @ Babula Naik                                       Appellant
                                                     Mr.Karnain Sattar, Adv. on
                                                     behalf of Ms.D.Shukla, Adv
                                                     for the Appellant
                                          -versus-

            State of Odisha                          ....            Respondent
                                                              Mr.S.S. Kanungo,
                                                                         AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr. JUSTICE S.K.PANIGRAHI


                                       ORDER

04.01.2023 Order No. I.A. No.130 of 2019

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

(virtual/physical) mode.

2. Mr.K. Sattar, Advocate on behalf of Mrs.Depika Shukla,

learned counsel for the Appellant, instead of pressing this

application for grant of bail to Appellant, prays for hearing of this

Appeal on merit. He submits that he is even ready, if the Appeal is

taken up today for hearing subject to the convenience of the Court.

3. The prayer of the learned counsel for the Appellant is

accepted since the learned counsel for the State accords his consent

for hearing of the Appeal.

// 2 //

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge ORDER 04.01.2023 CRLA No.71 of 2019 Order No.

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

2. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

Basu