Sibasankar Sethi vs State Of Odisha
2023 Latest Caselaw 71 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.137 of 2016
            Sibasankar Sethi                                     Appellant
                                                             Mr.G.K.Nayak
                                                                 Advocate
                                        -versus-

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

03.01.2023 Order No. I.A. No.218 of 2021

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

2. Mr.Nayak, learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for hearing of this Appeal on merit subject to the convenience of the Court.

3. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is ready for hearing.

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER Order No. 03.01.2023 CRLA No.137 of 2016

11. 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