Panchanan Behera vs State Of Orissa
2023 Latest Caselaw 12271 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          CRLA No.335 of 2013
                           Panchanan Behera            ....                         Appellant
                                                                             Mr. S.S. Pratap,
                                                                                   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. Mr. S.S. Pratap, learned counsel for the appellant is present and seeks permission of the Court to argue the matter, since on the earlier occasion for his personal inconvenience, he had not appeared.

3. Mr. S.S. Pratap, learned counsel for the appellant and Mr. S.K. Nayak, learned Additional Government Advocate.

4. Hearing being concluded; judgment is reserved.

(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