Braja Kishore Sahoo vs State Of Odisha
2023 Latest Caselaw 2574 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.581 of 2022
            Braja Kishore Sahoo                                         Appellant
                                                                   Mr.A. Tripathy,
                                                                        Advocate
                                           -versus-

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

                                       ORDER

29.03.2023 Order No. I.A. No.1120 of 2022

03. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Mr.A. Tripathy, 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 also ready for hearing.

4. The I.A. is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 29.03.2023 Order No. CRLA No.581 of 2022

04. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken up.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

Basu