Lapa Purty vs State Of Odisha
2024 Latest Caselaw 138 Ori

Orissa High Court

Lapa Purty vs State Of Odisha on 3 January, 2024

Bench: D.Dash, G.Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           JCRLA No.46 of 2011
                           Lapa Purty             ...                      Appellant
                                                         Mr. B.K. Behera, Advocate
                                               -versus-

                           State of Odisha                     ...               Respondent
                                                                    Mr. P.K. Mohanty, ASC
                                                    CRLA No.664 of 2011
                           Jambi Purty                    ...                     Appellant
                                                                Mr. B.K. Behera, Advocate
                                                       -versus-

                           State of Odisha                     ...         Respondent
                                                              Mr. P.K. Mohanty, ASC
                                             JCRLA No.47 of 2011
                           Lodu @ Subash Khuntia    ...                      Appellant
                                                           Mr. B.K. Behera, Advocate
                                                 -versus-

                           State of Odisha                     ...                    Respondent
                                                                         Mr. P.K. Mohanty, ASC
                                        CORAM:
                                        MR. JUSTICE D.DASH
                                        MR. JUSTICE G.SATAPATHY
                                                             ORDER

            Order No.                                       03.01.2024

                  04.            1.     This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. Heard Mr. B.K. Behera, learned counsel for the Appellants and Mr. P.K. Mohanty, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

Location: High Court of Orissa (G. Satapathy)

Judge Kishore/Subhasmita