Daka Behera vs State Of Odisha
2023 Latest Caselaw 11125 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   JCRLA NO.56 OF 2011

                                 Daka Behera                           ....           Appellant
                                                                               Mr.P. Mohanty,
                                                                                     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.

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

2. Heard Mr. P. Mohanty, 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.

Signature Not Verified Digitally Signed Signed by: GITANJALI Gitanjali NAYAK Reason: Authentication Location: OHC Date: 14-Sep-2023 12:39:02