Turu @ Arjun Naik vs State Of Orissa
2023 Latest Caselaw 5703 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                JCRLA No.108 of 2018
                                Turu @ Arjun Naik                  ....           Appellant
                                                                Mr. Sapan Kumar Pal, Adv.
                                                                        Sk. Zafarulla, Adv.
                                                                 (in CRLA No.816 of 2018)
                                                       -versus-
                                State of Orissa                 ....            Respondent
                                                                Mr. Siti Kant Mishra, ASC

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

   Order                                             10.05.2023
   No.                             (JCRLA No.108 of 2018 and CRLA No.816 of 2018)

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

arrangement (virtual / physical) mode.

2. Heard learned Counsel for the Appellants and learned

Additional Standing Counsel for the State.

3. Hearing being concluded; judgment is reserved.

4. Written notes of submission, if any, be filed within three

working days from today.

                   .                                                         (D. Dash)
                                                                               Judge




                                                                      (Dr. S.K. Panigrahi)
                                                                             Judge
B.Jhankar

BHABAGRA Digitally signed by

HI JHANKAR Date: 2023.05.12 15:54:46 +05'30'