Malati Mahanta vs State Of Orissa
2023 Latest Caselaw 2634 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.207 of 2018
                 Malati Mahanta                      ....            Appellant
                                                          Mr. L. Bhuyan, Adv.
                                         -versus-
                 State of Orissa                    ....          Respondent
                                                     Mr. S.S. Kanungo, AGA

                          CORAM:
                          MR. JUSTICE D. DASH
                          DR. JUSTICE S.K. PANIGRAHI
                                      ORDER

    Order                           31.03.2023
    No.                     (CRLA Nos.207 and 208 of 2018)

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

arrangement (virtual / physical) mode.

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