Satrughna Bhoi vs State Of Orissa
2023 Latest Caselaw 7580 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       CRLA No. 29 of 2007
                                 Satrughna Bhoi                            ....          Appellant
                                                                  Mr. Devashis Panda, Advocate
                                                            -versus-
                                 State of Orissa                          ....        Respondent
                                                 Mr. Gajendra Nath Rout, Addl. Standing Counsel
                                           CORAM:
                                           THE CHIEF JUSTICE
                                           JUSTICE G. SATAPATHY
                                                             ORDER

Order No. 13.07.2023

13. 1. The IIC of the Bheden P.S. has submitted a report confirming that the Appellant is staying at his house in village Talmenda. His mobile number is also indicated.

2. Hearing concluded and judgment is reserved. Both parties are permitted to file their respective written notes of arguments and citations within three days. \

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

Subhasmita

Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 14-Jul-2023 15:27:03