Dhanuram Hansda vs State Of Odisha
2023 Latest Caselaw 359 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.268 of 2018
            Dhanuram Hansda                                       Appellant
                                                               Mr.R. Behera
                                                                  Advocate
                                         -versus-

            State of Odisha                         ....         Respondent
                                                            Miss. S. Mishra,
                                                                       ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr. JUSTICE S.K.PANIGRAHI
                                      ORDER

10.01.2023 Order No. I.A. No.1789 of 2022

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

2. Mr.Behera, 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 her consent in submitting that she is ready for hearing.

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER Order No. 10.01.2023 CRLA No.268 of 2018

09. 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

Himansu