Rashmi Ranjan Siya vs State Of Odisha
2023 Latest Caselaw 12910 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  BLAPL No. 345 of 2021

                                       Rashmi Ranjan Siya              ....        Petitioner

                                                         Mr. Sisir Panigrahi on behalf of
                                                         Mr. Umakanta Barik, Advocate

                                                            -versus-
                                       State of Odisha                 ....       Opp. Party

                                                         Mr. T.K. Praharaj, Standing
                                                         Counsel

                                                        CORAM:
                                                    JUSTICE M.S. SAHOO

                                                          ORDER

         Order No.                                      17.10.2023
                                                       Hybrid Mode
                  2.              1.     It is submitted by Mr. Panigrahi, learned counsel

on behalf of Mr. Umakanta Barik, learned counsel for the petitioner that in the meanwhile, trial has been completed and the petitioner has been acquitted from all the charges. He is unable to point out the date of order, as such he seeks further time to obtain the details of the judgment passed by the learned court below.

2. As prayed for, list on 18.10.2023.

RJ

(M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Personal Assistant Reason: Authentication Location: OHC Date: 20-Oct-2023 13:49:22