Saroj Das vs State Of Orissa
2024 Latest Caselaw 10367 Ori

Orissa High Court

Saroj Das vs State Of Orissa on 21 June, 2024

Author: D.Dash

Bench: D.Dash

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA No.192 of 2008
                        1. Saroj Das                                 .....                Appellant
                                                                               Represented By Adv.
                                                                               - Mr. A.Ch. Mohanty

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

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

21.06.2024 Order No.

11. 1. This matter is taken up through hybrid

arrangement (virtual/physical) mode.

2. Heard learned counsel for the Appellant and

Mr.P.K.Mohanty, learned Additional Standing Counsel for

the Respondent.

The hearing being concluded; judgment is reserved.

(D. Dash) Judge

Location: HIGH COURT OF ORISSA : CUTTACK