Abdul Rahim vs State Of Orissa
2023 Latest Caselaw 12264 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA No.631 of 2023
                           Abdul Rahim                      ....                   Appellant
                                                                            Mr. S.R. Mulia,
                                                                                  Advocate
                                                        -versus-

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

09.10.2023 Order No.

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

2. Registry is to verify as to whether the co-convict Baby Biwi has preferred any appeal challenging the judgment of conviction and order of sentence dated 25.05.2023 passed by the learned Additional Sessions Judge-cum-Presiding Officer, Designated Court under OPID Act, Balasore. If that is so, then the said appeal be also placed with the present one.

3. List this matter on 18.10.2023.

(D. Dash) Judge

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO (G. Satapathy) Designation: Secretary Reason: Authentication Judge Location: High Court of Orissa kishore Date: 10-Oct-2023 14:14:42