Satrughana Sahu @ Sahoo vs State Of Odisha
2023 Latest Caselaw 5167 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.247 of 2019
            Satrughana Sahu @ Sahoo                                  Appellant
                                                             Mr.R.K. Mahapatra
                                                                      Advocate
                                           -versus-

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

                                       ORDER

04.05.2023 Order No. I.A. No.669 of 2019

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

2. Mr.R.K. Mahapatra, 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 ready for hearing.

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

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 04.05.2023 CRLA No.247 of 2019 Order No.

13. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken upon.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

Basu BASU Digitally signed DEV by BASUDEV NAYAK

NAYA Date:

2023.05.04 18:31:22 +05'30'

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