Bandhana Tigga vs State Of Odisha
2023 Latest Caselaw 14618 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.09 OF 2016

                                   Bandhana Tigga                          ....            Appellant
                                                                         Mr.P.R. Chhatoi, Advocate

                                                              -versus-
                                   State of Odisha                         ....        Respondent,
                                                                            Mrs.S. Pattnaik, AGA.

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

14.11.2023 Order No.

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

2. Heard learned Counsel for the Appellant and learned Counsel for the Respondent-State.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(G. Satapathy) Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 17-Nov-2023 15:21:37