Naik Majhi vs State Of Odisha
2023 Latest Caselaw 2619 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.834 of 2017
            Naik Majhi                                                  Appellant
                                                                     Mr.B. Nayak,
                                                                        Advocate
                                           -versus-

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

                                       ORDER

31.03.2023 Order No. Misc. Case No.2157 of 2017

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

2. Mr.B. Nayak, 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 Misc. Case is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 31.03.2023 Order No. CRLA No.834 of 2017

07. 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