Laxmidhar Bhuiyan vs State Of Orissa
2023 Latest Caselaw 14113 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.783 of 2017
                                 Laxmidhar Bhuiyan           ....                     Appellant
                                                                              Mr. S.K. Nayak,
                                                                                    Advocate
                                                             -versus-

                                 State of Orissa                    ....             Respondent
                                                                         Mr. S.K. Nayak, AGA
                                         CORAM:
                                         MR. JUSTICE D.DASH
                                         MR. JUSTICE G.SATAPATHY
                                                             ORDER

09.11.2023 Order No.

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

2. Heard Mr. S.K. Nayak, learned counsel for the Appellant and Mr. S.K. Nayak, learned Additional Government Advocate.

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: 10-Nov-2023 13:16:43