SIDHU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Ms. Aditi Hota, learned counsel enters appearance on behalf of the Petitioner by filing a vakalatnama in Court today and the same be kept on record. Office is directed to reflect the name of Ms. Aditi Hota, learned counsel for the Petitioner in the brief as well as in the cause list.

(3.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials placed before this Court.