Orissa High Court
Sk. Sher Alli vs State Of Odisha And Ors. ...... Opposite ... on 14 September, 2021
Author: C.R. Dash
Bench: C.R. Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.26825 of 2021
SK. Sher Alli ...... Petitioner
Mr. P.K. Rout, Advocate
-versus-
State of Odisha and Ors. ...... Opposite Parties
Mr. S.S. Kanungo, AGA
CORAM:
JUSTICE C.R. DASH
ORDER
14.09.2021 Order No.
01. 1. This matter is taken up through hybrid mode.
2. Mr. Kanungo, learned Additional Government Advocate is directed to take instruction, as to whether the Odisha Victim Compensation (Amendment) Scheme, 2018 can be applied to an offence of murder simpliciter.
3. List this matter after the ensuing "Durga Puja Holidays".
(C.R. Dash) Judge Murmu