LAWS(SC)-2021-4-75

PURNA CHANDRA SAHU Vs. STATE OF ORISSA

Decided On April 08, 2021
Purna Chandra Sahu Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

(2.) The Special Leave Petition is accordingly dismissed.