LAWS(ORI)-2026-2-21

KELUNI SAHOO Vs. STATE OF ODISHA

Decided On February 04, 2026
Keluni Sahoo Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) None appears for the Petitioner at the time of call.

(3.) Petitioner in this writ petition prays for the following relief: