RABINDRA KUMAR BATTICK Vs. STATE OF ORISSA

LAWS(SC)-1997-11-132

SUPREME COURT OF INDIA

Decided on November 07,1997

Rabindra Kumar Battick Appellant

VERSUS

STATE OF ORISSA Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard Shri Janaranjan Das, the learned counsel for the appellants.;