LAWS(ORI)-2023-11-93

JYOTSNARANI SARANGI Vs. STATE OF ODISHA

Decided On November 24, 2023
Jyotsnarani Sarangi Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Parties.

(3.) Petitioner has filed the present writ petition inter alia with the following prayer:-