SAYED MERAJUL AMIN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) None appears for the Petitioners when the matter is called. Heard learned counsel for the State.

(3.) From the order of this Court dtd. 1/2/2022, it reveals that one Mr. A.K. Rout, learned counsel appearing on behalf of the Petitioner submits that the records has already been transferred from them and therefore, they have no instruction in the matter. However, this Court has directed the Registry to find out whether any other counsel has been appearing in the matter or not? From the record, it reveals that no counsel has entered appearance on behalf of the Petitioner till date.