Jirima Pradhan vs State Of Odisha
2023 Latest Caselaw 7092 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            CRLA No.866 of 2022

                           Jirima Pradhan                          ....   Appellant

                                                 Mr. B.P. Chhualsingh, Advocate

                                                     -versus-

                           State of Odisha                         ....   Respondent
                                                 Mr. Arupananda Das,
                                                 Addl. Government Advocate

                                                  CORAM:
                                             JUSTICE S.K. SAHOO

                                                   ORDER

Order No. 21.06.2023

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impugned judgment and therefore, the defect no.5(d) as pointed out by the Stamp Reporter is removed.

Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

Signature Not Verified ( S.K. Sahoo) Digitally Signed Signed by: RABINDRA KUMAR MISHRA Judge RKM Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 22-Jun-2023 14:25:48