Orissa High Court
Jaganath Mundari vs State Of Odisha on 15 July, 2021
Equivalent citations: AIRONLINE 2021 ORI 222
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No. 75 of 2016
Jaganath Mundari .... Appellant
Ms. Mandakini Panda, Advocate
-versus-
State of Odisha .... Respondent
Mr. Sibani Shankar Pradhan,
Addl. Government Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 15.07.2021
03. This matter is taken up by video conferencing mode.
Heard learned counsel for the appellant and learned Additional Government Advocate for the State.
Hearing is concluded and the judgment dictated in open Court vide separate sheets.
The appeal is allowed and the appellant is acquitted of the charges under sections 399/402 of the Indian Penal Code. He be set at liberty forthwith, if his detention is not required in any other case.
( S.K. Sahoo) Judge RKM