Malati Munda vs State Of Orissa
2023 Latest Caselaw 2548 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.677 of 2016
                                 and
                          JCRLA No.11 of 2018

        In CRLA No.677 of 2016
        Malati Munda                          ....        Appellant

                                      Mr. Chitta Ranjan Sahu, Adv.

                                 -versus-
        State of Orissa                      ....        Respondent

Mr. S.S. Kanungo, AGA

In JCRLA No.11 of 2018 Kanda @ Purna Chandra Munda .... Appellant

Ms. Bijayalaxmi Tripathy, Adv.

-versus-

State of Orissa .... Respondent

Mr. S.S. Kanungo, AGA

CORAM:

MR. JUSTICE D. DASH DR. JUSTICE S.K. PANIGRAHI Order ORDER No. 28.03.2023

10. 1. Both the matters are taken up through hybrid

arrangement (virtual / physical) mode.

// 2 //

2. Heard learned Counsel for the Appellants and learned

Additional Government Advocate for the State.

3. Hearing being concluded; judgment is reserved.

            .                                           (D. Dash)
                                                          Judge

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