Md. Tafique @ Papu vs State Of Odisha
2023 Latest Caselaw 381 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.1104 of 2022

              MD. Tafique @ Papu                    ....      Appellant/
                                                            Petitioner

                                    Mr.R. Roy, Advocate

                                        -versus-

              State of Odisha                       ....    Respondent/
                                                          Opp.Party


                                    Mrs. Susamarani Sahoo,
                                    Addl. Standing Counsel

                                     CORAM:
                                JUSTICE S.K. SAHOO

                                      ORDER

Order No. 10.01.2023

01. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impugned judgment. Therefore, the defect as pointed out by the Stamp Reporter is removed.

Heard.

Admit.

Call for the Trial Court Record. The interim applications for bail and stay of realization of fine shall be considered after receipt of the Trial Court records.

    p                                                  ( S.K. Sahoo)
                                                           Judge
           // 2 //

PKSahoo