Rudra Charan Naik vs State Of Odisha
2023 Latest Caselaw 13857 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.12 of 2012
                                 Rudra Charan Naik           ....                    Appellant
                                                                                  Ms. A. Ray,
                                                                                   Advocate
                                                             -versus-

                                 State of Odisha                    ....            Respondent
                                                                            Mr. P.K. Mohanty,
                                                                                        ASC
                                         CORAM:
                                         MR. JUSTICE D.DASH
                                         MR. JUSTICE G.SATAPATHY
                                                             ORDER

07.11.2023 Order No.

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

2. Heard Ms. A. Ray, learned counsel for the Appellant and Mr. P.K. Mohanty, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge Kishore/Subhasmita

Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 08-Nov-2023 13:33:29