LAWS(ORI)-2023-9-113

SANTOSH CHANDUKA Vs. STATE OF ODISHA

Decided On September 21, 2023
Santosh Chanduka Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. Amit Prasad Bose, learned counsel appearing for the review Petitioner and Mr. Debakanta Mohanty, learned Additional Government Advocate (AGA) for the Opposite Parties-State.

(3.) This review petition is directed against the order dtd. 6/12/2021 passed by this Court in W.P.(C) No.1330 of 2016.