Chitru Pangi vs State Of Odisha
2023 Latest Caselaw 11124 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.62 OF 2011

                                   Chitru Pangi                          ....           Appellant
                                                                              Mr. R. Das Nayak,
                                                                                      Advocate

                                                              -versus-

                                   State of Odisha                       ....        Respondent
                                                                          Mr. T.K. Praharaj, SC

                                             CORAM:
                                             MR. JUSTICE D.DASH
                                             MR. JUSTICE A.C. BEHERA
                                                         ORDER

11.09.2023 Order No.

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

2. Heard Mr. R. Das Nayak, learned counsel for the Appellant and Mr. T.K. Praharaj, learned Standing Counsel.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(A.C. Behera), Judge.

Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Designation: Junior Stenographer Reason: Authentication

Date: 13-Sep-2023 11:10:04