Sesadev Kudei vs State Of Odisha
2023 Latest Caselaw 4925 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA NO.233 OF 2023

            Sesadev Kudei                           ....             Appellant
                                                    Mr. J.R. Dash, Advocate.
                                         -versus-
            State of Odisha                          ....         Respondent
                                                    Mr.S.S. Mohapatra, ASC.
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                        ORDER

02.05.2023 I.A. NO.498 OF 2023 Order No.

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

2. Mr. J.R. Dash, 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. Prayer of the learned Counsel for the Appellant is accepted as the learned Counsel for the State give his consent in submitting that he is also ready for hearing.

4. In view of above, the I.A. stands dismissed as not pressed.

(D. Dash), Judge.

(Dr. S.K. Panigrahi), Judge.

// 2 //

ORDER 02.05.2023 CRLA NO.233 OF 2023 Order No.

05. 2. Heard learned Counsel for the Appellant and learned Additional Standing Counsel.

3. Hearing being concluded.

Judgment is reserved.

Digitally signed (D. Dash), NARAY by NARAYAN HO Judge.

AN HO Date:

2023.05.03 16:58:13 +05'30' (Dr. S.K. Panigrahi) Judge.

Narayan