Dipti Ranjan Patnaik vs State Of Odisha
2023 Latest Caselaw 2357 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLMC No.1388 of 2017

                 Dipti Ranjan Patnaik        ....     Petitioner
                                     Mr. A.Mohanty,Sr. Advocate

                                        -versus-
                 State of Odisha                   ....       Opp. Party
                                                        Mr.P.C.Das, ASC

                                   CORAM:
                            JUSTICE G. SATAPATHY

                   CRLMC Nos. 1388, 1344 & 1749 of 2017

                                     ORDER

Order No.                          22.03.2023

   16.      1.     This   matter   is    taken     up    through   Hybrid

Arrangement (Virtual /Physical Mode).

2. Heard Mr.Ashok Mohanty, learned Senior Counsel for the petitioners and Mr.P.C.Das, learned ASC.

3. Hearing is concluded and judgment is reserved.

(G. Satapathy) Judge

Kishore