Bijendra Singh vs State Of Odisha
2023 Latest Caselaw 12915 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      BLAPL No. 7801 of 2023

                                   Bijendra Singh                  ....                  Petitioner
                                                                        Mr. S. Manohar, Advocate

                                                             -versus-

                               State of Odisha                     ....             Opposite Party
                                                                            Mr. A. Pradhan, ASC

                                                    CORAM: JUSTICE V. NARASINGH

                                                           ORDER

17.10.2023 Order No.

08. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. Hearing is concluded and the Judgment is reserved.

(V. NARASINGH) Judge Santoshi

Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 19-Oct-2023 19:47:22