Ranjit Kumar vs State Of Odisha
2023 Latest Caselaw 12123 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA NO.252 OF 2011

                                   Ranjit Kumar                            ....            Appellant
                                                                         Ms.Sebati Soren, Advocate

                                                              -versus-
                                   State of Odisha                         ....         Respondent,
                                                                                Mr.G.N. Rout, ASC.

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

                                                               ORDER

Order No. 06.10.2023

18. 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: 10-Oct-2023 15:36:24