Arjun @ Anda Majhi @ Marndi vs State Of Odisha
2023 Latest Caselaw 5518 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.614 of 2021
            Arjun @ Anda Majhi @ Marndi                               Appellant
                                                                 Mr.S.K.Sarangi,
                                                                   Sr. Advocate
                                           -versus-

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

                                       ORDER

09.05.2023 Order No. I.A. No.1099 of 2021

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

2. Mr.S.K.Sarangi, learned Senior Advocate 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 Senior Advocate 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 09.05.2023 Order No. CRLA No.614 of 2021

09. 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 Digitally signed by

Basu DEV NAYAK BASUDEV

NAYA Date:

2023.05.11

K 15:45:43 +05'30'