Mali @ Malesu Miniaka vs State Of Odisha
2023 Latest Caselaw 5266 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.585 of 2017
            Mali @ Malesu Miniaka                                    Appellant
                                                              Mr.Biswajit Nayak
                                                                      Advocate
                                           -versus-

            State of Odisha                            ....            Respondent
                                                               Mr.S.S. Kanungo,
                                                            Addl. Govt. Advocate
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

05.05.2023 Order No. Misc. Case No.1527 of 2017

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

2. Mr.Biswajit 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 ready for hearing.

4. The Misc. Case is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 05.05.2023 Order No. CRLA Nos.585, 581 & 828 of 2017

05. 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 BASUD Digitally by BASUDEV signed

EV NAYAK Date:

NAYAK 10:31:28 +05'30' 2023.05.08