Harish Chandra Rout vs State Of Odisha
2024 Latest Caselaw 306 Ori

Orissa High Court

Harish Chandra Rout vs State Of Odisha on 5 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRLA No.456 of 2022

                                Harish Chandra Rout                        ....              Appellant

                                                                         Mr. Abhishek Dash, Advocate

                                                              -versus-

                                State of Odisha                            ....            Respondent

                                                                           Mr. Arupananda Das, AGA

                                           CORAM:
                                           JUSTICE S.K. SAHOO
                                           JUSTICE S.K. MISHRA

                                                             ORDER

05.01.2024 Order No.

08. 1. This matter is taken up through hybrid arrangement (video conferencing/physical mode).

2. Heard Mr. Abhishek Dash, learned counsel for the appellant and Mr. Arupananda Das, learned Additional Government Advocate for the State of Odisha.

3. Mr. Dash filed some citations, which are taken on record.

4. Hearing is concluded. Judgment is reserved.

(S.K. Sahoo)

Designation: Personal Assistant

Location: ORISSA HIGH COURT, CUTTACK Date: 09-Jan-2024 11:35:36 (S.K. Mishra) padma Judge