Gokul Chandra Nayak vs State Of Odisha (Vig.)
2023 Latest Caselaw 11984 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No. 268 of 2023

                Gokul Chandra Nayak                          ....        Appellant/
                                                                       Petitioner

                                          Mr. Dipti Ranjan Bhokta,
                                          Advocate

                                                 -versus-

                State of Odisha (Vig.)                       ....    Respondent/
                                                                   Opp. Party

                                          Mr. Sanjay Kumar Das
                                          Standing Counsel (Vigilance)

                                          CORAM:
                                     JUSTICE S.K. SAHOO
                                           ORDER

Order No.                                04.10.2023
                                        I.A. No.586 of 2023
        08.         This      matter        is    taken      up    through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for stay of judgment and order of conviction.

List this matter after ensuing Durga Puja Holidays.

Let the learned counsel for the petitioner supply the deposition copies of the witnesses examined in the learned trial Court to the learned Standing Counsel for the Vigilance Department in the meantime.

( S.K. Sahoo) Signature Not Verified Judge Digitally Signed sipun Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 05-Oct-2023 17:09:27