Jayaram Herna vs State Of Odisha
2023 Latest Caselaw 13468 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CRLA No.106 of 2014
                          Jayaram Herna                            ....             Appellant
                                                                            Mr.S.K.Tripathy,
                                                                                  Advocate
                                                        -versus-
                          State of Odisha                          ....            Respondent
                                                                        Mr.S.K. Nayak, AGA

                                    CORAM:
                                    MR. JUSTICE D.DASH
                                    MR. JUSTICE G.SATAPATHY
                                                      ORDER

31.10.2023 Order No.

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

2. Hearing of this Appeal is taken up along with JCRLA No.77 of 2012.

3. Heard Mr.S.K.Tripathy, learned counsel for the Appellant and Mr.S.K.Nayak, learned Additional Government Advocate for the Respondent-State.

4. The hearing being concluded; judgment is reserved.

(D. Dash), Judge

(G.Satapathy) Judge Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: HIGH COURT OF ORISSA CUTTACK Basu 15:49:29 Date: 01-Nov-2023