Bansidhar Sahu vs State Of Odisha
2024 Latest Caselaw 16183 Ori

Orissa High Court

Bansidhar Sahu vs State Of Odisha on 4 November, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               JCRLA No. 26 of 2014
                             Bansidhar Sahu                       ....            Appellant/
                                                                                Petitioner
                                                        Ms. Chandana Tripathy, Advocate
                                                      -versus-
                             State of Odisha                      ....          Respondent/
                                                                               Opp. Party
                                                                        Mr. Jateswar Nayak,
                                                                       Addl. Govt. Advocate
                                           CORAM:
                               THE HON'BLE MR. JUSTICE S.K. SAHOO
                     THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                      ORDER

Order No. 04.11.2024

09. 1. Heard Ms. Chandana Tripathy, learned counsel for the Appellant and Mr. Jateswar Nayak, learned Additional Government Advocate.

2. Hearing is concluded. Judgment is reserved.

(S.K. Sahoo) Judge

(Chittaranjan Dash) Judge KC Bisoi

Signed by: KRUSHNA CHANDRA BISOI