LAWS(ORI)-2022-2-119

R. KESHAB Vs. STATE OF ODISHA

Decided On February 02, 2022
R. Keshab Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard. Admit.

(3.) Call for the photocopy of the trial court record.