Bibekananda Naik vs State Of Odisha
2023 Latest Caselaw 237 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.585 of 2014
                Bibekananda Naik                  ....          Appellant
                                        Mr. Subodha Kumar Mohanty, Adv.
                                        -versus-
                State of Odisha                  ....          Respondent

Mr. S.K. Nayak, AGA

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 05.01.2023

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

(virtual / physical) mode.

2. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

3. Hearing being concluded, judgment is reserved.

4. Accepting the submissions of the learned Counsel for

the Appellant, he is directed to file written note of

submissions within a week hence.

            .                                           (D. Dash)
                                                          Judge




                                                    (Dr. S.K. Panigrahi)
                                                            Judge
B.Jhankar