Motu @ Hira Tanty vs State Of Odisha
2023 Latest Caselaw 13761 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.15 OF 2023

                                   Motu @ Hira Tanty                       ....            Appellant
                                                                         Mr.S.K. Routray, Advocate

                                                              -versus-
                                   State of Odisha                         ....        Respondent,
                                                                            Mr.S.K. Nayak, AGA.

                                           CORAM:
                                           MR. JUSTICE D.DASH
                                           MR. JUSTICE G.SATAPATHY

                                                               ORDER

                      Order No.                               06.11.2023

                        02.        1.      This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. Heard.

Admit.

3. On consent of learned Counsel for the Appellant, Mr. S.K. Routray, who is ready for hearing having received the Paper Book on 31st August, 2023 and Mr. S.K. Nayak, learned Additional Government Advocate; the Appeal is heard on merit.

4. Hearing being concluded.

Judgment is reserved.

(D. Dash), Judge.

(G. Satapathy) Signature Not Verified Judge.

Narayan Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 08-Nov-2023 18:15:15