Rudra Narayan Singh vs State Of Orissa
2024 Latest Caselaw 10366 Ori

Orissa High Court

Rudra Narayan Singh vs State Of Orissa on 21 June, 2024

Author: D.Dash

Bench: D.Dash

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRA No.390 of 1992
                        1. Rudra Narayan Singh                    .....                Appellants
                        Samant & Others
                                                                           Represented By
                                                                           Adv. - Mr.N.C.
                                                                           Patnaik

                                                            -versus-
                        State of Orissa                          .....                Respondent
                                                                          Represented By Adv.
                                                                          - Mr.P.K. Mohanty,
                                                                          ASC

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

21.06.2024 Order No.

04. 1. This matter is taken up through hybrid

arrangement (virtual/physical) mode.

2. Heard learned counsel for the Appellants and

learned Additional Standing Counsel for the Respondent.

The hearing being concluded; judgment is reserved.

(D. Dash) Judge

Signature Basu Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: HIGH COURT OF ORISSA : CUTTACK Date: 04-Jul-2024 16:10:24