Gopala Majhi vs State Of Odisha
2023 Latest Caselaw 11185 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA No.88 of 2017
                              Gopala Majhi                           ....           Appellant
                                                         Mr. P. Ramakrishna Patro, Advocate

                                                          -versus-

                              State of Odisha                          ....        Respondent
                                                                     Mr. D.K. Mishra, A.G.A.


                                              CORAM:
                                              JUSTICE B. P. ROUTRAY
                                              JUSTICE CHITTARANJAN DASH

                                                        ORDER

12.09.2023 Order No.

04. 1. Heard Mr. P. Ramakrishna Patro, learned counsel for the Appellant and Mr. D.K. Mishra, learned Additional Government Advocate for the State-Respondent.

2. Hearing is concluded and judgment reserved.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge

Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT AKPradhan/B.K. Sahoo OF ORISSA Date: 13-Sep-2023 13:57:13