Citation : 2024 Latest Caselaw 112 Ori
Judgement Date : 3 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.326 of 2011
Kishore Bhoi ... Appellant
Mr. S.J. Mohanty, Advocate
-versus-
State of Odisha ... Respondent
Mr. S.K. Nayak, AGA
JCRLA No.51 of 2011
Khirasindhu Karna @ Khirod ... Appellant
Padhan Ms. G. Majhi, Advocate
-versus-
State of Odisha ... Respondent
Mr. S.K. Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
MR. JUSTICE G.SATAPATHY
ORDER
Order No. 03.01.2024
15. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. Heard Mr. S.J. Mohanty and Ms. G. Majhi, learned counsel for the Appellants and Mr. S.K. Nayak, learned Additional Government Advocate.
3. Hearing being concluded; judgment is reserved.
(D. Dash) Judge
Signed by: SUBHASMITA DAS Judge Designation: Jr. Stenographer Kishore/Subhasmita Reason: Authentication Location: High Court of Orissa Date: 04-Jan-2024 11:18:31
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