KUSIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Learned counsel for the Appellant files a memo in Court today stating therein that the matter has been committed to the court of learned Additional Sessions Judge (Fast Track), Dhenkanal and renumbered as C.T.(SS) Case No.106 of 2021. The same is taken on record.

(3.) Heard learned counsel for the Appellant and learned counsel for the State. Perused the records.