Brundaban Nayak vs State Of Odisha
2023 Latest Caselaw 10937 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLA No.80 of 2019
                        Brundaban Nayak                           ....                Appellant
                                                                            Mr.P.C.Chhinchani,
                                                                                     Advocate
                                                       -versus-
                        State of Odisha                           ....               Respondent
                                                                              Mr.P.K.Mohanty,
                                                                                         ASC
                                 CORAM:
                                 MR. JUSTICE D.DASH
                                 MR.JUSTICE A.C.BEHERA

                                                     ORDER

Order No. 05.09.2023

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

2. Heard Mr.P.C.Chhinchani, learned counsel for the Appellant and Mr.P.K.Mohanty, learned Additional Counsel for the Respondent-State.

Hearing being concluded; judgment is reserved.

(D. Dash), Judge

(A.C.Behera) Judge Basu

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC Date: 08-Sep-2023 12:10:43