Pagal Pandab vs State Of Orissa
2023 Latest Caselaw 8147 Ori

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        CRLA No.480 of 2016
                                           Pagal Pandab                  ....          Appellant
                                                                      Mr. Asok Mohanty, Sr. Adv.
                                                                                   Along with
                                                                      Mr. Sarat Kumar Jena, Adv.

                                                                         -versus-
                                           State of Orissa                           ....            Respondent

Mr. P.C. Mohanty, ASC Mr. Sangram Ku. Das, Adv.

(for Informant)

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 25.07.2023

16. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. Heard learned counsel for the Parties.

3. Hearing being concluded; judgment is reserved.

                                   .                                                          (D. Dash)
                                                                                                Judge

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

Signature Not Verified Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 25-Jul-2023 17:42:25