CHASMIARA BEGUM Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Mr. Gautam Mukherji, learned Senior Counsel, has produced a copy of the order dtd. 11/4/2023 passed in W.A. No.131 of 2023 and submits that the present appeal, being similar to the said W.A. No.131 of 2023, a similar order may be passed in the present appeal. The said copy of the order dtd. 11/4/2023 is taken on record.

(3.) Mr. R. N. Mishra, learned Additional Government Advocate for the State-Respondents does not object to the same.