Rohit Kumar Dash vs State Of Odisha
2024 Latest Caselaw 16731 Ori

Orissa High Court

Rohit Kumar Dash vs State Of Odisha on 14 November, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.394 of 2018

            Rohit Kumar Dash              .....   Appellant

                                                Mr. B.S. Rayaguru,
                                                Advocate

                                     -versus-
            State of Odisha            .....  Respondent

                                                Mr. Aurobinda Mohanty,
                                                Addl. Standing Counsel

                                      CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                      ORDER

Order No.                           14.11.2024


  08.              This    matter    is     taken    up    through    Hybrid

arrangement (video conferencing/physical mode).

Mr. Bhabani Shankar Rayaguru, learned Amicus Curiae appearing for the appellant submits that he has received the copy of the impugned judgment of the learned trial Court but the deposition copies of the witnesses have not supplied to him.

Let the Registry supply the soft copies of depositions of all the witnesses examined in the learned trial Court to the learned Amicus Curiae in his pen drive.

List this matter in the week commencing from 25.11.2024.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-Nov-2024 11:21:38