SRI. AKSHAYA KUMAR PARIDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD further argument.

(2.) IN course of hearing, perused the report of the SDJM. Bhubaneswar sent vide his letter dated 21.1.2003. Also perused the xerox copy of the case diary of Mancheswar PS. Case No. 52 of 1994 (corresponding to G.R. Case No. 632 of 1994 of the Court of SDJM. Bhubaneswar) and the relevant pages of the station diary of that police station, on being produced by Mr. A.K. Mishra, learned Standing Counsel.

(3.) THE following facts are not in dispute: