SAPURA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners have filed Vakalatnamas in favour of Mr. Subrat Kumar Sahu, Advocate. All the Petitioners have submitted prisoners petitions duly countersigned by the Senior Superintendent, Circle Jail, Koraput, indicating that they desire to engage Mr. Sahu as their counsel. As such, the Vakalalatnamas be kept on record. The name of Mr. S.K.Sahu be reflected in the cause list.

(3.) Heard learned counsel for the Petitioners and learned Addl. Standing Counsel for the State.