Supreme Court - Daily Orders
Krushna Chandra Behera vs State Of Orissa on 12 May, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.51 COURT NO.14 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5781/2023
(Arising out of impugned judgment and order dated 06-02-2023 in
BLAPL No. 9303/2022 passed by the High Court of Orissa at Cuttack)
KRUSHNA CHANDRA BEHERA Petitioner(s)
VERSUS
STATE OF ORISSA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92584/2023-EXEMPTION FROM FILING
O.T. and IA No.92585/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Amit Gupta, Adv.
Mr. Harisankar Mahapatra, Adv.
Mr. Shiv Verma, Adv.
M/S. Mitter & Mitter Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any valid reason to interfere with the impugned order and hence, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2023.05.15
10:13:05 IST
Reason: