Suresh Sahoo vs State Of Odisha
2023 Latest Caselaw 12308 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.641 of 2015
            Suresh Sahoo            ....                              Appellant
                                              M/s. S.K. Samantray, A.Panda, S.
                                                Moharana, H. Das, Advocates
                                   -versus-

            State of Odisha         ....                              Respondent
                                                            Mr. G. N. Rout, ASC
                    CORAM:
                    MR. JUSTICE D.DASH
                    MR. JUSTICE G. SATAPATHY

                                      ORDER

10.10.2023 Order No. M.C. No.1758 of 2015

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

2. Ms. A. Panda, learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. She submits that even today if the Court pleases, she is ready for hearing.

3. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is ready for hearing.

4. The M.C. is accordingly disposed of.

(D. Dash) Judge

(G. Satapathy) Judge

// 2 //

ORDER 10.10.2023 CRLA No.641 of 2015 Order No.

04. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken upon.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge

Signature Gitanjali Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 13-Oct-2023 17:43:16