Lalmohan Singh vs State Of Odisha
2023 Latest Caselaw 12544 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.576 of 2023
            Lalmohan Singh              ....                         Appellant
                                                           Mr. S.K. Dwibedi,
                                                                   Advocate
                                        -versus-

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

12.10.2023 Order No. I.A. No.1273 of 2023

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

2. Mr. S.K. Dwibedi, 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. He submits that even today if the Court pleases, he 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 I.A. is accordingly disposed of.

(D. Dash) Judge

(G. Satapathy) Judge

// 2 //

ORDER 12.10.2023 Order No. CRLA No.576 of 2023

06. 1. On the consent of learned counsel 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 kishore

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 13-Oct-2023 10:33:25