Sarbeswar Badia vs State Of Odisha
2023 Latest Caselaw 6980 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.234 of 2023
            Sarbeswar Badia                                      Appellants
                                                              Mr.A.K. Nath,
                                                                  Advocate
                                          -versus-

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




                                         ORDER

21.06.2023 Order No. I.A. No.500 of 2023

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

2. Learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. He submits that even today if the Court pleases, he is ready for hearing.

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 21.06.2023 Order No. CRLA No.234 of 2023

05. 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.

3. Accepting the submission of the learned counsel for the Appellant, he is permitted to file the written note of submission within a period of seven days hence.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

Himansu

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 22-Jun-2023 14:00:25