HARIHAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) I.A. No.531 of 2022 Having heard learned counsel for the Petitioner filing of certified copy of Annexure-1 is dispensed with.

(2.) The I.A. is disposed of.

(3.) Heard Mr. P.C. Moharana, learned counsel for the Petitioner as well as Mr. S.N. Mishra, learned Additional Government Advocate for the State-Opposite Party.