Dhiren Dalai & Another vs State Of Odisha
2023 Latest Caselaw 7977 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA NO.483 OF 2016

                             Dhiren Dalai & Another              ....           Appellants
                                                             Mr.Niranjan Lenka, Advocate

                                                        -versus-

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

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

21.07.2023 Order No.

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

2. Heard Mr.Niranjan Lenka, learned counsel for the Appellants and Mr.S.K.Nayak, learned Additional Government Advocate.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(Dr.S.K.Panigrahi), Judge.

Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Gitanjali Location: OHC Date: 25-Jul-2023 17:33:19