Navaghana @ vs State Of Odisha
2023 Latest Caselaw 7403 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLA No.185 of 2019
                             Navaghana @       ....                        Appellant
                             Nabaghana Pradhan           Mr.J.Samantaray, Advocate

                                                        -versus-
                             State of Odisha          ....                       Respondent
                                                                       Mr.S.K.Nayak, AGA

                                       CORAM:
                                       MR. JUSTICE D. DASH
                                       DR. JUSTICE S.K. PANIGRAHI
                                                    ORDER

05.07.2023 CRLA No.185 of 2019 Order and No. I.A. No.564 of 2019

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

2. Heard learned counsel for the Appellant and learned counsel for the State in the Appeal as well as on the question of condonation of delay.

3. Hearing being concluded; Judgment is reserved.

(D. Dash) Judge

(Dr. S.K. Panigrahi) Judge Gitanjali Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 07-Jul-2023 13:41:24