Bhakta Mahala vs State Of Orissa
2024 Latest Caselaw 10299 Ori

Orissa High Court

Bhakta Mahala vs State Of Orissa on 20 June, 2024

Author: D.Dash

Bench: D.Dash

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRA No.53 of 1992
                    Bhakta Mahala                .....   Appellants
                                                                    Represented By Adv. -
                                                                    M/s.S.C. Mohanty
                                                     -versus-
                    State of Orissa                        .....              Respondent
                                                                   Represented By Adv. -
                                                                   Mr. P.K. Mohanty, A.S.C.

                                            CORAM:
                                 THE HON'BLE MR. JUSTICE D.DASH

                                                     ORDER

20.06.2024 Order No.

4. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Appellant and learned counsel for the State.

3. Hearing being concluded; judgment is reserved.

( D.DASH) Judge

Signed by: HIMANSU SEKHAR DASH