Pradeep Dehuri vs State Of Odisha
2023 Latest Caselaw 588 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.165 of 2016
                Pradeep Dehuri                         ....          Appellant
                                                Mr. Sarat Chandra Mekap, Adv.
                                             -versus-
                State of Odisha                       ....          Respondent

Ms. Samapika Mishra, ASC

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 17.01.2023

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

2. Heard learned Counsel for the Appellant and learned

Additional Standing Counsel for the State.

3. Hearing being concluded, judgment is reserved.

4. Written notes of submissions, if any, be filed within two

days hence.

            .                                                (D. Dash)
                                                               Judge

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