Kalia Singh vs State Of Odisha
2023 Latest Caselaw 11592 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA NO.564 OF 2012

                                 Kalia Singh                           ....            Appellant
                                                                                 Sk. Zafarulla,
                                                                                     Advocate

                                                            -versus-

                                 State of Odisha                       ....          Respondent
                                                                        Mr. S. K. Nayak, AGA

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

22.09.2023 Order No.

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

2. Heard Mr. Zafarulla, learned counsel for the Appellant and Mr. S. K. Nayak, learned Additional Government Advocate.

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: 26-Sep-2023 11:07:17